THE STATE OF MAHARASHTRA Vs. SUBHANSINGH LUBHANSINGH PATIL

JUDGEMENT

(1.) This Appeal is directed against the Judgment and order dated 2nd July, 2003, passed by the Judicial Magistrate First Class, Erandol in Regular Criminal Case No.126 of 1990, thereby acquitting Respondent Subhansingh Lubhansingh Patil, from the offence punishable under Sec. 408 of the Indian Penal Code (for short "I.P. Code").

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

(3.) After filing charge sheet, charge was framed by the learned trial Court. Thereafter necessary points were framed for determination, and after appreciating the evidence of prosecution witnesses, trial Court acquitted the Respondent accused. Hence this Appeal.