SHYAM HARLALKA Vs. DEEPAK JAIN AND ANR.

JUDGEMENT

(1.) The Advocates representing the respondent-accused have filed Pursis Stamp No.1475/2016 seeking discharge. Accepting the reasons stated in the counsel note, Shri G.G. Modak, Shri R.S. Subhedar and Shri R.D. Dharmadhikari, Advocates are discharged from representing the respondent-accused.

(2.) Heard Shri N.B. Jawade, Additional Public Prosecutor for the appellant-State of Maharashtra.

(3.) The State of Maharashtra has filed this appeal challenging the judgment passed by the Sessions Court acquitting the accused of the offences punishable under Sections 376, 417 and 506 of the Indian Penal Code.