STATE OF MAHARASHTRA Vs. SHANKAR NANA SHENDE

JUDGEMENT

(1.) The prosecution has preferred this appeal against the judgment dated 24th April, 2002 passed in Regular Criminal Case No. 45 of 2002 by the learned Judicial Magistrate First Class, Shrigonda acquitting both the accused of the offences punishable under Sections 323, 324, 504 and 506 read with Section 34 of the Indian Penal Code and under Sections 37(1)(3), 135 of the Bombay Police Act.

(2.) The learned trial Court on considering the evidence, acquitted both the accused of the offences aforestated. Hence, this appeal.

(3.) Heard Mr. S.M. Jadhav, learned AGP for the Appellant/State and Mr. D.B. Rode, learned counsel for the Respondents.