BABARAO Vs. VILAS AND ORS.

JUDGEMENT

(1.) First informant Babarao Sitaram Lashkar is aggrieved by the Judgment and Order of acquittal dated 20/08/2002 passed by the learned 2nd Ad-hoc Assistant Sessions Judge, Hingoli in Sessions Trial No. 76/1998, whereby the learned trial Court acquitted respondent Nos. 1 to 10 for the offence punishable u/s. 436, 427, 448 read with 34 and 147 of the Indian Penal Code. Heard Mr. S.S. Choudhari, the learned counsel for the applicant and Mr. D.R. Kale, the learned A.P.P. for respondent No. 11 - State. Though respondent Nos. 1 to 10 are served, their counsel remained absent.

(2.) Prosecution case, in brief, is as under.

(3.) The report of the incident was lodged by first informant Babarao on 22/11/1997 at police station Kalamnuri after completion of the usual investigation. Charge sheet was filed. In order to bring home the guilt of the accused persons, in all 10 witnesses were examined by the prosecution.