STATE OF MAHARASHTRA Vs. ARJUN RAMBHAU KARLE

JUDGEMENT

(1.) Taken up for hearing.

(2.) By way of present appeal, the appellant / State challenges the judgment and order dated 08th June, 2005 thereby acquitting the accused for the offences punishable under Sec.323, 324, 504, 506 r.w. 34 of the Indian Penal Code.

(3.) The prosecution case in brief is as under; It is the prosecution case that on 07th July 1998, the accused persons started ploughing and sowing operation in the common land. It is the prosecution case that Ujanbai wife of Ghanshyam told the accused not to do ploughing.