STATE OF MAHARASHTRA Vs. PARMESHWAR GURUBASAPPA LAKANSEHETTI

JUDGEMENT

(1.) The applicant-State of Maharashtra has filed this application for leave to file appeal against the judgment and order dated 29th November, 2006 by the learned IV Ad hoc Additional Sessions Judge, Solapur in Special sessions Case No. 8 of 2006. By the said judgment and order, the learned Sessions judge acquitted respondents-original accused nos. 1 to 16 of the offences under section 3 (1) (x) read with section 6 of the scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, and under section 7 (1) (d) of protection of Civil Rights Acts and under sections 143, 147 and 323 read with 149, 504 and 506 of I. P. C.

(2.) I have heard the learned APP for the applicant-State and the learned Advocate for the respondents. Perused the judgment and order of the learned Sessions Judge as well as the evidence produced by the learned APP.

(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.