THE STATE OF MAHARASHTRA Vs. RAMRAO AND ORS.

JUDGEMENT

(1.) Appellant / State of Maharashtra has preferred this appeal against judgment and order dated 24th November, 2003 passed by learned Judicial Magistrate First Class, Kalamnuri, District Parbhani in Regular Criminal Case No.214 of 1999. By the said judgment and order learned Magistrate acquitted the Respondents of the offences punishable under Sections 324 and 504 read with 34 of the Indian Penal Code.

(2.) For the sake of convenience Respondents / Accused shall be referred in their original status as they were referred before the Trial Court.

(3.) The gist of prosecution case may be stated as follows -