STATE OF MAHARASHTRA Vs. PRATAP SHIVAJI NIMBAKAR

JUDGEMENT

(1.) This is an appeal filed by the State against the order and judgment of acquittal of the accused of the offences under sections 147, 148, 395, 436 read with 149, 427 read with 149 and 336 read with 149 of the Indian Penal Code and also under section 135 of the Bombay Police Act passed by the Assistant Sessions Judge, Solapur on 5th December, 1989. There are in all twelve accused. All residents of village Vairag, Taluka Barshi, Dist. Solapur.

(2.) The charges against all the accused are in respect of riotous behaviour. The charge framed by the trial Court against all the accused is under sections 147, 148, 336, 427 read with sections 149, 395, 436 read with 149 of the Indian penal Code and under section 135 of the Bombay Police Act.

(3.) We heard learned APP Mr. Konde-Deshmukh for the State and Mrs. Raje, the learned advocate appointed by us to represent the accused.