STATE OF MAHARASHTRA Vs. SARVDAMAN @ MANOHAR BAGMARE

JUDGEMENT

(1.) Heard Shri S.S. Doifode, Additional Public Prosecutor for the appellant and Shri M.P. Khajanchi, Advocate for the respondent. State of Maharashtra has filed the appeal challenging the judgment passed by the learned Special Judge acquitting the accused of the offences punishable under Sections 504, 506 and 323 of the Indian Penal Code and Sections 163 and 164 of the Bombay Village Panchayats Act, 1958 and Section 3(1)(x) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(2.) The case of the prosecution is:

(3.) With the assistance of the learned Additional Public Prosecutor for the appellant and the learned Advocate for the respondent, I have examined the record.