SUBHASH MUKUND KAMBLE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE Appellant original accused No. 1 has preferred this Appeal against the judgment and order dated 31st August 2006 passed by the learned District and Sessions Judge -I, Gadhinglaj, District Kolhapur in Sessions Case No. 11 of 2005. By the said judgment and order, the learned Sessions Judge convicted the Appellant as under : -

(2.) THE prosecution case briefly stated is as under : -

(3.) WE have heard the learned Advocate for the Appellant and the learned APP for the State. We have carefully considered their submissions, the judgment and order passed by the learned Sessions Judge and the evidence in this case. After carefully considering the matter, for the below mentioned reasons, we are of the opinion that the prosecution has not proved its case against the Appellant beyond reasonable doubt.