STATE OF MAHARASHTRA Vs. SHIVAJI MAHADEV YADAV

JUDGEMENT

(1.) This appeal is preferred by the State of Maharashtra under Sec. 378 (3) of the Code of Criminal Procedure challenging the judgment and order of acquittal dtd. 14/3/2012 passed by learned J.M.F.C., Palus, District Sangli in R.C.C. No.321 of 2008.

(2.) The case of the prosecution is as follows:- On 20/1/2006, the informant was working in cattle shed. Accused nos. 1 to 4 came there with labourers in the field bearing Gat No.236A to cut the sugarcane crop. The first informant went to the field and questioned the accused about their acts and told them not to cut the sugarcane without measurement and partition of their shares. The accused replied that they have order of the Court and abused the first informant. The informant again told them not to cut sugarcane without settling her share. Accused nos. 2 to 4 assaulted her with sticks. Her clothes were torn. She sustained bleeding injuries. She shouted for help. Some persons came to the spot and rescued her. The informant went to Bhilwadi outpost of Palus Police Station and filed report. FIR was registered for offences punishable under Ss. 324, 354, 504, 506 r/w. 34 of the Indian Penal Code. On completing investigation, charge-sheet was filed.

(3.) Charge was framed for the offences punishable under Ss. 324, 325, 504, 506 r/w. 34 of the Indian Penal Code.