VISHNU, S/O. EKNATH PATIL, Vs. THE STATE OF MAHARASHTRA THROUGH POLICE STATION AND FULCHAND, S/O. MASAPPA RAUT

JUDGEMENT

(1.) RULE . Rule made returnable forthwith. Heard finally by consent of the parties.

(2.) PRESENT criminal revision application is directed against the order dated 8 -6 -2007 below exh. 17 in Sessions Case No. 53/2006 passed by the Adhoc Additional Sessions Judge - 2, Osmanabad.

(3.) SUCH of the facts as are necessary for adjudication of this criminal revision application can be summarised as under: