KOCHARYA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the respective parties.

(2.) Rule, made returnable forthwith, heard finally with consent of the parties.

(3.) This revision application takes an exception to the judgment and order passed by the learned Judicial Magistrate, First Class, Nandurbar dated 13th April, 2006 in S.T.C.C. No.2901 of 2004.