AMIT DHANRAJ KADAMDHAD Vs. UMESH DHANRAJ KADAMDHAD

JUDGEMENT

(1.) By way of present appeal, the appellant/State has challenged the acquittal of accused/respondent by Adhoc Additional Sessions Judge, Nagpur in Sessions Trial No. 19 of 2006 for the offences punishable under Sections 376, 109, 306 read with Section 34 of the Indian Penal Code and 3(1) (xii) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act.

(2.) The facts, which give rise to filing of the present appeal, can be summarized as under :-

(3.) On the report of complainant-Chandrabhaga, crime was registered against the accused. Investigating Officer recorded the statements of witnesses, prepared inquest panchnama and spot panchnama etc. After completing investigation, charge sheet came to be filed. A charge was framed at Exh.4. The prosecution has examined in all 12 witnesses. At the conclusion of the trial, learned Trial Court acquitted the accused for the offence punishable under Sections 376, 109, 306 read with Section 34 of the Indian Penal Code and 3(1)(xii) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act. Being aggrieved by the said acquittal, the appellant/State has filed the instant appeal.