BABASAHEB Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule was issued on 17.7.2007. Revision applicant Babasaheb and original complainant--prosecutrix present, identified by the Advocates.

(2.) Conviction was recorded against revision applicant in SCC No. 883/2002 on 10.10.2006 for offense under Section 354 of IPC, directing him to undergo rigorous imprisonment for two months and to pay fine of Rs. 1,000/- with default clause. Same was confirmed in appeal.

(3.) A request is made by present application to compound the matter by leave of the Court. Photostat copy of election card, duly signed by the Advocate, is tendered on record.