STATE OF MAHARASHTRA Vs. ASHOK EKNATH JADHAV

JUDGEMENT

(1.) THIS is an appeal filed by the State of Maharashtra against the Judgment of the learned Additional Sessions Judge, Solapur in Sessions Case No.19 of 1983, on 10-6-1983, acquitting the respondent-accused of the charge punishable under section 506, 366 and 376 IPC.

(2.) THE case of the prosecution can be briefly stated as follows:-

(3.) IT is settled law that in the case of an appeal against acquittal, the High Court can interfere only if the Judgment of the trial court is perverse or manifestly illegal. The Supreme Court has clearly laid down that if the reaso-nings given by the trial court are plausible, simply because, a different line of reasoning can be taken or adopted, the High Court should not interfere in an appeal against acquittal.