STATE OF MAHARASHTRA Vs. ANURAG ANIRUDH SING

JUDGEMENT

(1.) The respondent was prosecuted on the allegation of having committed offences punishable under Ss. 306, 420 and 495 of the Indian Penal Code. After holding a trial, the learned Assistant Sessions Judge, Mumbai, found him not guilty and passed an order of acquittal. The State of Maharashtra is aggrieved by the said order of acquittal, and is therefore, by the present application, seeking leave to file an appeal therefrom.

(2.) I have heard Shri V.B Konde Deshmukh, the learned APP for the State. With his assistance I have glanced through the application. I have also gone through the impugned judgment, a copy of which is annexed to the application.

(3.) The prosecution case, as put forth before the trial court, in brief, be stated thus: