STATE OF MAHARASHTRA Vs. CHANDRAKANT KASHINATH LANDAGE

JUDGEMENT

(1.) BY means of this appeal the State of Maharashtra has challenged the judgment and order dated 7th February, 1982 passed by the learned Additional Sessions Judge, Thane, in Sessions Case No. 177 of 1982, acquitting the respondents for offence punishable under sections 147, 148, 457, 427, 323, 452 and 302 read with 34 and 149 IPC.

(2.) BRIEFLY stated the prosecution case runs as follows :

(3.) THE injuries of Appa Shinde, Shinta Shinde and Savitribai Shinde were medically examined the same day at CIvil Hospital, Kalyan by Dr. Anokha Ashok Joshi, P.M. 9. On the person of Appa Shinde she found the following injuries:-