(1.) This appeal is filed by the State challenging the judgment and order of acquittal dated 17th June, 1999 passed by the Additional Sessions Judge, Hingoli in Sessions Trial No. 28 of 1995, thereby acquitting the respondents i.e. original accused nos. 1 to 3 and 5 to 15 for the offences punishable under Sections 147, 148, 302, 337, 149 of the Indian Penal Code (for short "I.P.C.").
(2.) The prosecution case in nutshell, is as under:
(3.) After recording the evidence and conducting full fledged trial, the trial Court acquitted the respondents - original accused nos. 1 to 3 and 5 to 15 for the offences punishable under sections 147, 148, 302, 337, 149 of I.P.C. Hence this Appeal by the State.
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