STATE OF MAHARASHTRA Vs. IBRAHIM RUKNUDDIN BAGKARI

JUDGEMENT

(1.) Heard Mr. Sait, learned APP for the State.

(2.) The State has preferred this Appeal under Section 378(1) of the Criminal Procedure Code, 1973 against the order of acquittal in Sessions Case No. 46 of 2003 passed by the Additional Sessions Judge, Khed, District-Ratnagiri.

(3.) Prosecution CASE :