SAINATH NAIK Vs. STATE

JUDGEMENT

(1.) ADMIT.

(2.) WITH the consent of the learned Counsel for the Applicant and the learned Public Prosecutor, the Criminal Revision Application is heard forthwith.

(3.) IT is well settled that in so far as the revisional jurisdiction of this Court is concerned, there can be no re-appreciation of evidence and this Court could interfere only, if the findings which have been recorded by the Courts below are such which cannot be sustained on the basis of the evidence on record.