STATE OF MAHARASHTRA Vs. ANKUSH JAGDEO SHIRSAT

JUDGEMENT

(1.) By the present appeal, the State is questioning the correctness of the judgment and order of acquittal passed by J.M.F.C. Court No.4, Akola dated 28.12.2001 in Summary Criminal Case No.1960/2001, which was tried as regular criminal case acquitting the respondents of the offences punishable under Sections 323, 427 and 506 (2) read with Section 34 of the IPC.

(2.) Heard Mrs. Kulkarni, learned A.P.P. for the appellant-State and Mr. Joshi, learned counsel for the respondents.

(3.) Gokarnabai (PW1) lodged report Exh.-15. According to the report, on the day of incident i.e. on 31.01.2001, the respondents-Ankush and Santosh of her village came in front of her fair price shop when she was distributing the ration quota.