FAYYAZ KHAYYUM QURESHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By the present revision application, the applicant has assailed the order and judgment passed by the First Additional Sessions Judge, Aurangabad in Cri. Appeal No.89/2006 which was dismissed for default on 02/08/2008.

(2.) Heard learned counsel for applicant, learned APP for State.

(3.) Rule.