STATE OF MAHARASHTRA Vs. BALASO YASHWANT OLEKAR

JUDGEMENT

(1.) THE applicant-State of Maharashtra has filed this application for leave to file appeal against the judgment and order dated 11th January, 2007 passed by the learned Addl. Sessions Judge, Sangli in Special Case No.7 of 2006. By the said judgment and order, the learned Sessions Judge acquitted the respondents-orig. accused Nos.1 to 3 of the offences punishable under Sections 3(1)(10) of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989 and under Sections 325, 504, 506 r/w. 34 of IPC.

(2.) THE case of the complainant is that on 13th February, 2006 at about 9:00 a.m. the accused Nos.1 to 3 abused him referring to his caste and all three assaulted him. Thereafter he went to the police station and lodged his complaint.

(3.) LOOKING to the evidence on record, I am of the opinion that the view taken by the learned Sessions Judge is a reasonable and possible view. Hence, no interference is called for. Application for leave to file appeal is rejected.