STATE OF MAHARASHTRA Vs. SUBHEDAR MUGUTRAO BHOSALE

JUDGEMENT

(1.) The aforesaid Appeal is directed against the Judgment and Order dtd. 9/12/2003 passed by a Court of learned Judicial Magistrate, First Class, Khandala, District Satara in Regular Criminal Case No.56 of 1997, thereby the Respondent Nos.1 to 6/Original Accused Nos.1 to 6 have been acquitted for the offences punishable under Ss. 147, 148, 323, 504 read with Sec. 149 of Indian Penal Code (for short 'I.P.C.') and under Sec. 37 (1) read with Sec. 135 of the Maharashtra Police Act read with Sec. 149 of the I.P.C. (Hereinafter, the Respondents are being referred to by their original status before the trial Court).

(2.) Record indicates that Appeal was admitted only against the Accused Nos.1 to 3, vide Order dtd. 21/7/2004. Thereafter, the procedure under Sec. 390 of the Cr.P.C. was followed.

(3.) Heard Ms. Tendulkar, learned A.P.P. for the Appellant- State and Mr. Pasbola, learned appointed Advocate for Accused Nos.1 to 3. Perused the record.