STATE OF MAHARASHTRA Vs. DILIP BABURAO PARKHE

JUDGEMENT

(1.) TAKING exception to acquittal of respondents by the learned Additional Sessions Judge, Nashik, for offences punishable under Sections 147, 148, 324 and 307 read with Section 149 of Indian Penal Code or in the alternative of the offence punishable under Section 307 read with 34 of Indian Penal Code, the State has preferred this appeal.

(2.) FACTS which led to the prosecution of respondents are as under:-

(3.) ON a report by Vilas, an offence was registered and investigation commenced. Police procured medical certificates of victims, examined the witnesses and on completion of investigation, sent the charge sheet to the learned Judicial Magistrate, First Class, Pimpalgaon, who committed the case to the Court of Sessions, Nashik. Charge of offence punishable under Sections 147, 148, 324, 307 read with 149 or 34 of Indian Penal Code was framed against the accused. Accused pleaded not guilty of the said charges and claimed to be tried. They were therefore put on trial.