DILIP Vs. NISHANT SAHAKARI GRAMIN PAT PURAVATHA SANSTHA

JUDGEMENT

(1.) This Revision Application was earlier dismissed in default on 7.6.2010. Thereafter, it was restored by order dated 5th July, 2010 and posted for final hearing. Learned counsel for the applicant Shri S.V. Bhutada was heard on 22nd March, 2011 and on 5.12.2011. Today I have heard Shri A. B. Patil, learned counsel for the respondent.

(2.) By this revision application, the applicant has challenged the question of legality, propriety and correctness of the impugned judgment and order dated 29th August 2007 delivered by learned Adhoc Additional Sessions Judge II, Akola in Criminal Appeal No. 2/2006 arising from the judgment and order dated 17th December 2005 delivered by Joint Judicial Magistrate, Akola in Summary Criminal Case No.17559/1996.

(3.) Perused the record and proceedings.