SHIV MANDHUKAR GIRI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) By consent of the parties, the present criminal revision application is taken up for final hearing, at the stage of admission.

(3.) By present criminal revision application, applicant (original accused) has challenged the judgment and order dated 25.02.2010 passed by the learned Additional Sessions Judge-1, Aurangabad in criminal misc. application No.35/2010, thereby rejecting an application of applicant for condonation of delay and depriving him to file appeal against conviction.