ANIL SURESH ADAKMOL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard teamed Advocate for the applicant and the learned APP for the respondent-State. Leave to substitute the prayer clause (B) is granted. Amendment be carried out forthwith.

(2.) Rule. Rule made returnable forthwith and taken for final disposal with the consent of learned Advocates for the parties.

(3.) After the conviction has attained finality, the applicant-the convict has moved this Court by present application. He claims that on the date of incident, he was juvenile. He has relied upon evidence in the form of birth certificate and school leaving certificate.