THE STATE OF MAHARASHTRA Vs. SHANKAR VITHAL GAUD

JUDGEMENT

(1.) This Appeal is against acquittal. In the trial Court, before the Chief Judicial Magistrate, Parbhani in R.C.C. No.489 of 1992, the accused No.3 was present Respondent No.3 Shankar Gaud Vithal Gaud (here after referred as "accused No.3"). He was tried along with the following two accused :

(2.) The case of prosecution in short is as follows :

(3.) Being aggrieved, State has filed this Appeal interalia against the present accused No.3.