STATE, THROUGH POLICE INSPECTOR Vs. RUPESH DABOLKAR

JUDGEMENT

(1.) HEARD Mr. Rivankar, learned Public Prosecutor appearing on behalf of the appellant and Mr. De Sa, learned Counsel appearing on behalf of the respondents.

(2.) THIS is a State appeal against acquittal.

(3.) THE respondents had pleaded not guilty to the charge framed by the learned Judicial magistrate First class, Quepem (Trial Magistrate) and thereafter the prosecution had examined all together 23 witnesses in order to prove its case. The statements of accused persons came to be recorded under Section 313 of the Code of Criminal Procedure, 1973. The case of the accused persons was of denial simplicitor. They did not examine any witness in their defence.