IMAM ALIAS BABU Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Counsel for the applicant. Issue notice to Respondent. Learned A.P.P. accepts notice for Respondent/State.

(2.) Rule. Rule made returnable forthwith. By consent of the parties, heard finally at the stage of admission.

(3.) This is one more occasion to this Court to deal with the revision filed by the Appellant/accused, whose criminal appeal against conviction stands dismissed for default by the order of Adhoc Additional Sessions Judge, Parbhani in Criminal Appeal No. 72/2007.