STATE OF MAHARASHTRA Vs. BABAN BABU SHINDE

JUDGEMENT

(1.) BY this appeal, the appellant has challenged the Judgment and order dated 14-7-1983, passed by the Additional Sessions Judge, Greater Bombay in Sessions Case No.306 of 1981, acquitting the respondent Baban Shinde for offences punishable under section 366 and 376 IPC and respondents Raghunath Jadhav and Vijay Avachare, for offences punishable under section 366 read with 114 IPC. Along with the respondents, another accused, namely Vilas Adhav was prosecuted but, he expired on 10-5-1980.

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

(3.) THE case was investigated in the usual manner and thereafter the respondents were charge sheeted. In the trial court, in all the prosecution examined as many as 6 witnesses. In defence, no witness was examined. After recording the evidence adduced by the prosecution and hearing the learned counsel for the parties, the learned Judge acquitted the respondents in the manner mentioned in para 1. Hence this appeal.