STATE OF MAHARASHTRA Vs. AMIN SHAIKH KHWAJA

JUDGEMENT

(1.) This Criminal Appeal is directed by State of Maharashtra against the judgment and order dated 28/7/1999, passed by learned Additional Sessions Judge, Jalgaon in Sessions Case No.155/1998, acquitting the respondents (original accused No.1 to 5) of the offences punishable under Sections 363, 366, 323, 504, 506 read with Section 34; and Section 376(2)(g) of the Indian Penal Code (hereinafter referred to as "I.P.C. for short).

(2.) Shorn of necessary details :-

(3.) P.S.I. Patil conducted investigation of this crime along with A.S.I. Bhalerao (P.W.6). Spot panchanama (Exh.38) of the scene of offence was drawn and Gangawan of the victim as well as her slippers were found on the spot. These articles were seized. Even specimen of earth from the spot was sealed. During investigation, clothes of the victim (Articles 1 to 3) and clothes of the 5 accused persons were seized and referred to Chemical Analyser for chemical analysis. After completion of the investigation, charge sheet was filed against the accused before the Judicial Magistrate, First Class, Chalisgaon.