STATE OF MAHARASHTRA Vs. SHAMRAO GOVIND YADAV

JUDGEMENT

(1.) THE State of Maharashtra has preferred this appeal against the judgment and order of acquittal passed on 20th January 1983 by the Additional Sessions Judge, Satara, in Sessions Case No.32 of 1982. Respondents Nos.1 to 8 were charged for the offences under sections 147, 148, 302, 307, 306, 324, 504 and 506 r/w 149 of the Indian Penal Code and sections 27 of 30 of the Arms Act. All of them have been acquitted under the impugned judgment.

(2.) THE facts leading to the trial of the respondents as aforesaid, run as under:

(3.) WE have heard Mrs.Pawar, for the Appellant-State and Ms.Shirky Nazazello for the respondents. We have perused the depositions of the witnesses examined on behalf of the prosecution as well as respondents and we have gone through the statements of the respondents recorded under section 313 of the Cri.P.C. as well as material exhibits tendered by the prosecution in evidence. On consideration of the same, we are satisfied that the appeal is without any merit and it is not necessary to disturb the order of acquittal recorded by the Additional Sessions Judge in favour of the respondents.