STATE OF MAHARASHTRA THROUGH, POLICE STATION OFFICER, POLICE STATION, BHISI, DISTT CHANDRAPUR Vs. NATTHU S/O RAOJI BHAJBHUJE

JUDGEMENT

(1.) State/Prosecution has filed the present appeal challenging the judgment of acquittal in Sessions Case No. 2/2001 passed by learned Adhoc Additional Sessions Judge, Chandrapur.

(2.) The case of the prosecution/appellant against the respondentsaccused in short is as under.

(3.) Heard learned Additional Public Prosecutor Shri Damle for the State/appellant. He has submitted that evidence of P.W. 1, P.W. 4, P.W. 5 and P.W. 7 show that accused persons beat P.W. 1 and P.W. 4 by sticks. Accused persons beat deceased Muka by axe. They also beat P.W. 1 by axe. Deceased Muka died due to the act of accused persons. Learned trial Court did not consider the evidence of P.W. 1, P.W. 4, P.W. 5 and P.W. 7 properly and wrongly acquitted all the respondents. Learned Additional Public Prosecutor has submitted that sufficient evidence is brought on record by the prosecution, hence, appeal be allowed and all the respondents be convicted for the offences charged against them.