KANHAIYALAL KISAN PARDESHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel Mr.Joydeep Chatterji, instructed by Advocate Mr.Salgare for the petitioner and learned A.P.P. Mrs.B.R.Khekhale for the State.

(2.) Rule made returnable forthwith. Taken up for final hearing with the consent of the counsel appearing for the parties.

(3.) The legality, correctness and propriety of the order passed by Learned Additional Sessions Judge, Dhule on 31 st August, 2009 in Criminal Appeal No.91 of 2008, in relation to present petitioner is questioned in this revision petition.