STATE OF MAHARASHTRA Vs. DNYANESHWAR YESHWANT MUTALIK

JUDGEMENT

(1.) The Appellant-State has preferred this Appeal against the Judgment and Order of acquittal dated 23/07/1997 passed by the learned Additional Sessions Judge, Satara in Sessions Case No.202 of 1995.

(2.) At the outset it is required to be noted that the Appeal against Respondent Nos.2 to 4 (Original Accused Nos.2 to 4) has been dismissed by this Court (Coram : Tipnis and Parkar, JJ) by order dated 07/09/1998 which reads thus :-

(3.) In view of the aforesaid order, the Appeal requires to be considered on the basis of the findings recorded by the Trial Court as also the evidence and material placed on record by the prosecution, only as against Respondent No.1 Original Accused No.1.