STATE OF MAHARASHTRA Vs. SWENJITA SANJEET GORAKSHA

JUDGEMENT

(1.) The present Appeal is directed against judgment of acquittal dtd. 29/11/2003 passed by the Ld. Judicial Magistrate First Class, Dahanu below "Exhibit 70" in Criminal Appeal No. 345 of 2004 by which the two respondents- Accused have been acquitted. Offences for which respondents were tried are under Ss. 324, 504, 506 read with Sec. 34 of Indian Penal Code, 1860, (for short "IPC"). Complainant is the victim himself. Accused No.1 and Accused No. 2 are wife and husband, respectively.

(2.) The facts of the case for consideration are summarized as follows:

(3.) I have heard both the Advocates, Dr. Kirshnaiyer, learned APP for Appellant and Mr. Modak, learned appointed Advocate for Respondents and with their able assistance perused the record of the case.