STATE OF MAHARASHTRA Vs. SURESH HUNDRAJ RUPIJA

JUDGEMENT

(1.) This appeal challenges the judgment and order passed by the learned Adhoc Additional Sessions Judge, Pune dtd. 20th December, 2002, in Sessions Case No.192 of 2001, thereby acquitting the Respondents - accused for the charges under Ss. 307, 34 of the Indian Penal Code and under sec. 37(1), 135 of the Bombay Police Act.

(2.) The prosecution case in brief is as under:

(3.) Learned APP appearing for the Appellate - State submits that the evidence of the complainant, who is the injured witness, inspired full confidence. He has stated in his evidence that there was motive behind the said incident. It is submitted that during the course of investigation, incriminating material has been collected. The evidence of the first informant gets corroboration from the medical evidence and other evidence on record. Therefore, the learned APP submitted that the appeal may be allowed.