(1.) This Appeal is preferred by the State challenging the Judgment and order dated 23rd February, 2000, passed by the Additional Sessions Judge, Dhule in Sessions Case No.26 of 1997, thereby acquitting original accused Nos.1 to 4/ Respondent Nos.1 to 4 from the offence punishable under Section 302 read with Section 34 and Section 447 read with Section 34 of the Indian Penal Code (in short "I.P. Code").
(2.) The prosecution case, in nut-shell, is as under :-
(3.) After recording the evidence and conducting full fledged trial, the trial Court acquitted all the accused i.e. accused Nos.1 to 4 from the offences with which they were charged, Hence this Appeal is preferred by the State.
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