STATE OF MAHARASHTRA Vs. JANARDAN PUNDIK KAMBALE

JUDGEMENT

(1.) THIS is an appeal filed by the State of Maharashtra against the acquittal of original accused who have been acquitted by a judgment and order dated 9th October, 1991 passed by the IInd Addl. Sessions judge, Raigad at Alibag, in Sessions Case No. 26/89.

(2.) THE case of the prosecution was as under :--

(3.) AFTER committal to the Court of Sessions the charge was framed by the court under sections 147, 148, 149, 302 read with 149, 307, 324 read with 149 and 120-B of Indian Penal Code.