DEWALTAI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. M. P. Khajanchi, learned counsel for Appellant and Mr. M. K. Pathan, learned APP for Respondent.

(2.) The petitioner has questioned validity and legality of the Judgment and Order dated 29/06/2009 passed by the learned Extra Joint Ad-hoc Additional Sessions Judge, Chandrapur, in Criminal Appeal No. 31/2003, and Judgment and Order dated 15/03/2003, passed by the learned Chief Judicial Magistrate, Chandrapur in Regular Criminal Case No. 85/2001.

(3.) Heard submissions on behalf of the petitioner and respondent-State.