RAMNATH KARE Vs. STATE

JUDGEMENT

(1.) Heard Shri G.K. Sardessai, learned Counsel appearing for the petitioners and Shri D. Lawande, learned Additional Public Prosecutor appearing for the respondent. Rule. Heard forthwith with the consent of the learned Counsel. Learned Counsel appearing for the respondent waives service.

(2.) The above petition challenges an order dated 11/07/2011 passed by the learned Additional Sessions Judge, South Goa at Margao disposing of Criminal Revision Application No. 63/2010.

(3.) During the course of the hearing of the above petition, it is pointed out by the learned Counsel appearing for the respective parties that in similar circumstances this Court by order dated 29/03/2012 passed in Criminal Writ Petition No. 13/2012 has remanded the matter to the learned Revisional Court to decide the revision afresh. Shri D. Lawande, learned Additional Public Prosecutor appearing for the respondent has also raised objection to the consideration of the documents produced by the petitioners during the course of the disposal of the revision petition. Whether such documents can be considered or not would have to be reassessed by the learned Judge after hearing all the parties in accordance with law.