STATE Vs. SUBHASH PAGI

JUDGEMENT

(1.) This is a State's appeal against acquittal.

(2.) The respondents (accused), for short), having been charged and tried under Sections 504, 427, 506, 324 and then 325 I.P.C. read with 34 I.P.C., have been acquitted by the learned Judicial Magistrate, F.C., Canacona by Judgment and Order dated 24.9.2003.

(3.) Briefly stated, upon a complaint/First Information Report having been filed by PW.2 Shevlo, the case came to be investigated by PW.12 P.I. Mohan Naik and the accused prosecuted on a charge-sheet filed before the J.M.F.C.