TUKARAM BHARAT PARAB Vs. STATE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith at the request and with the consent of the learned Counsel for the parties.

(2.) Heard Mr. Ferreira, the learned Counsel for the petitioners and Mr. Bhobe, the learned Public Prosecutor for the respondents/State.

(3.) The petitioners have filed this Petition challenging the order dated 08.01.2021 in Criminal Revision Application No. 47/2020 passed by the learned Additional Sessions Judge, North Goa at Mapusa.