PARSHURAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS appeal is preferred by the appellant -original accused No. 1 against the judgment and order dated 06.06.2008 passed by the learned Ad -hoc Additional Sessions Judge, Sewree in Sessions Case No. 861 of 2004. 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 counsel for the appellant and the learned APP for the State. After carefully considering their submissions, the judgment and order passed by the learned Sessions Judge and the evidence in this case, for the below mentioned reasons, we are of the opinion that the prosecution has not been able to prove its case against the Appellant beyond reasonable doubt.