STATE OF MAHARASHTRA Vs. RAJENDRA @ RAJU RAMBHAU YADAV

JUDGEMENT

(1.) This Appeal is filed by the State challenging the Judgment and order dated 30th November, 1999 passed by the Additional Sessions Judge, Dhule in Sessions Case No. 53 of 1996, thereby acquitting the Respondents/original accused Nos. 1 to 6 for the offences punishable under Sections 147, 148, 302 read with 149, 341 read with 149 and section 120B read with 149 of the Indian Penal Code (For short "I.P. Code") and for the offence under Section 37(1) (3) of the Bombay Police Act punishable under section 135(1) of the Bombay Police Act.

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

(3.) After recording the evidence and conducting full fledged trial, the trial Court acquitted all the accused persons from the offences with which they were charged, as stated herein above in Para 1 of the Judgment. Hence this Appeal.