NANDKISHOR RAMPAL LOHIYA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) :- Heard Shri Vijay Sharma, learned Advocate for the petitioners and Shri N. H. Borade, learned APP for the State.

(2.) RULE returnable forthwith. With consent, taken up for final hearing.

(3.) THIS Criminal Revision Application is directed against the order dated 7-1-1999 passed by the Additional sessions Judge, Ambajogai in Sessions Case No. 47 of 1994. The petitioner No. 1 is the son of petitioners Nos. 2 and 3. The petitioner No. 4 is their Accountant and the petitioner no. 5 is serving as Driver.