STATE OF MAHARASHTRA Vs. SADASHIV SHANKAR MALI

JUDGEMENT

(1.) Heard extensively. Acquittal recorded by learned Additional Sessions Judge, Dhule in Sessions Case No. 122/1996 for offence punishable under Sections 120(B), 143, 147, 452, 504, 506, 332, 395 r/w 149, 323 and 427 of IPC, dated 29.11.2001, is questioned.

(2.) Eight witnesses were put in. PW 1 was a photographer; PW 2 Dr. Sundar Kulkarni had examined PW 5 Madan and PW 4 Raghunath, the complainant. PW 2 has issued Certificates in respect of injuries of simple nature suffered by the witnesses. PW 4 has suffered contusion of left eyebrow. There was no grievous injury to any of the witnesses, as stated by PW 2.

(3.) As there were allegations of snatching of chain, gold ornaments by these persons, charge under Section 395 of IPC was also framed.