JUDGEMENT
T.V. Nalawade, J. -
(1.)The appeal is filed against judgment and order of Sessions Case No. 207/2001, which was pending in the Court of 4th Additional Sessions Judge, Parbhani. The Trial Court has acquitted the respondent accused of the offences punishable under sections 307 and 201 of Indian Penal Code (hereinafter referred to as 'IPC' for short) and also of the offences under Arms Act and Bombay Police Act. Both the sides are heard.
(2.)In short, the facts leading to the institution of the appeal can be stated as follows :-
First informant Masood Khan was working as the Headmaster in Gulam Nabi High School, Jintur at the relevant time.
The wife of the accused was serving in the same school since the year 1993 as Assistant Teacher and due to that the first informant knew the accused. The Education officer has refused to give approval to the appointment of the wife of the accused in the said school and as this problem cropped up in the year 1997, the school management transferred the wife of the accused to other school situated at Pusad, District Yawatmal. She was relieved from the school of Jintur. The accused became angry with the first informant as he started feeling that only due to the first informant his wife was transferred to distant place from Jintur.
(3.)The accused started visiting the school of the first informant and started giving threats of life to the first informant. At the time of election to State Legislature, accused had visited the school of first informant, but on that occasion, the first informant was not available in the school and on that occasion, the accused had given beating to school peon. The school peon had given report to Jintur Police Station out of that incident. The accused then begged for pardon and police had started only chapter proceeding under section 107 of Criminal Procedure Code (hereinafter referred to as 'Cr.P.C.' for short) against the accused. Accused then started defaming the first informant and his institution due to the aforesaid dispute by publishing news against them in newspapers.
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.