STATE OF MAHARASHTRA Vs. SANTOSH PARSHURAM KADAM

JUDGEMENT

(1.) This Appeal is preferred by the State under Sections 378(1) of Code of Criminal Procedure, challenging the judgment and order of acquittal dated 26th Aug. 2003 passed by the 5th Judicial Magistrate First Class, Satara in Regular Criminal Case No. 40 of 2002.

(2.) The prosecution case is as follows :-

(3.) The police carried out the investigation by recording statement of witnesses and collecting necessary evidence. After completion of investigation the charge-sheet was filed and the accused were tried for the said offences.