STATE OF MAHARASHTRA Vs. SANKOSH

JUDGEMENT

(1.) This Appeal is preferred by the State challenging the Judgment and order dated 27th July, 2000, passed by the Additional Sessions Judge, Latur in Sessions Case No.151 of 1997, thereby acquitting original accused No. 2/Respondent - Sankosh s/o Tukaram Bhalerao from the offence punishable under Sec. 324 of the Indian Penal Code (in short "I.P. Code").

(2.) The prosecution case, in nutshell, is as under :

(3.) After recording the evidence and conducting full fledged trial, the trial Court convicted accused No.1 for the offence punishable under Sec. 324 of the I.P. Code and sentenced him to suffer rigorous imprisonment for three months and to pay fine. The trial Court acquitted rest of the accused i.e. accused Nos.2 to 12 from the offences with which they were charged. Hence this Appeal by the State against acquittal of original accused No.2 from the offence punishable under Sec. 324 of the I.P. Code.