JOHN FERNANDES Vs. STATE

JUDGEMENT

(1.) Heard Mr. Almeida, learned Counsel for the petitioner and Ms. Pinto, learned Additional Public Prosecutor for the respondents.

(2.) Rule. Rule is made returnable forthwith. Heard by consent of both the parties.

(3.) By this Revision Application, the petitioner has taken exception to the Order dated 1st April, 2013 passed by the Additional Sessions Judge (2), FTC- II, Margao, in Sessions Case No. 28 of 2012.