STATE OF MAHARASHTRA Vs. VITHAL BALIRAM BHOJA

JUDGEMENT

(1.) This appeal has been filed challenging the judgment and order dated 13.11.1998 passed by the 2nd Additional Sessions Judge, Nanded in Sessions Case No. 119/1994, thereby acquitting the respondents of the offences punishable under Sections 147, 148, 302, 504 and 506 (2) read with Section 149 of Indian Penal Code ("IPC" for short).

(2.) For the sake of convenience, the parties are hereinafter referred to by the same nomenclatures by which they have been referred before the trial Court.

(3.) The background facts for filing the present appeal as per the prosecution case are as under: -