STATE OF MAHARASHTRA Vs. SURYABHAN

JUDGEMENT

(1.) The appeal is filed by the State to challenge the judgment and order of Sessions Case No.112 of 2001 (Old Sessions Case No.130 of 2000), which was pending in the Court of learned Additional Sessions Judge, Udgir. All the Respondents are acquitted by the Trial Court of the offences punishable under Sections 302, 307, 324, 323 and 447 read with 149 of the Indian Penal Code and also for the offences punishable under Sections 147 and 148 of the Indian Penal Code.

(2.) Both the sides are heard.

(3.) In short, the facts leading to institution of appeal can be stated as follows: