RAJKUMAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is directed against the judgment and order of conviction passed by the learned Sessions Judge, Gondia. The impugned judgment is delivered by the learned Sessions Judge on 21.03.2017 in Sessions Trial No. 50 of 2012.

(2.) The case of the prosecution, as it is unfolded during the course of the trial, is in short compass which is detailed herein as under :

(3.) The learned Jurisdictional Magistrate, in whose Court the charge-sheet was filed, found that the offence is exclusively triable by the Court of Sessions and therefore, he committed the case to the Court of sessions.