RAOSAHEB SUKHADEO BAJGUDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Present revision has been filed by original informant, challenging the acquittal of present Respondent No.2, by learned Judicial Magistrate, First Class, Court No.6, Beed on 17.7.2018 in RCC No.206/2015 for the offences punishable under Sections 325 and 504 of IPC and which has been confirmed in Criminal Appeal No. 57/2018 by learned Sessions Judge, Beed on 14.11.2019 in his appeal filed under Section 372 of the Cr.P.C.

(2.) Heard learned Advocate for revision applicant and learned APP for Respondent-State. Perused the paper book made available by the revision applicant.

(3.) It is not even necessary to issue notice to Respondent No.2, taking into consideration both the judgments of the lowers courts as well as submissions made on behalf of the revision applicant.