MAHESH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. A. Ananthakrishnan, the learned counsel for the petitioner and Mr. S.S. Doifode, the learned APP for respondent 1/State. The learned counsel representing respondents 2 and 3 did not appear, and therefore, this Court requested Mr. M.K. Pathan, the learned counsel to represent respondents 2 and 3 as Amicus Curiae. Accordingly, Mr. M.K. Pathan, the learned counsel has assisted the Court.

(2.) The petitioner and respondents 2 and 3 faced trial for offences punishable under sections 420, 465, 468, 471 read with section 34 of Indian Penal Code ("IPC") in Regular Criminal Case 3/2007.

(3.) The learned Judicial Magistrate First Class (Court 3) was pleased to acquit the petitioner and convict the respondents 2 and 3 vide judgment dated 15.3.2014.