SHANKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned senior counsel for the applicant and learned APP for the State.

(2.) Being dissatisfied with the Judgment and order of conviction of the learned 4th Ad-hoc Assistant Sessions Judge, Ahmednagar, passed in Sessions Case No. 52 of 2012 dtd. 27/7/2002 and confirmed by the learned Additional Sessions Judge, Ahmednagar, by his Judgment and order in Criminal Appeal No.30 of 2002 dtd. 28/7/2004, the petitioner/accused has preferred the present revision under Sec. 397 r/w 401 of Cr.P.C.

(3.) The appellant shall be referred to as "the accused" hereafter.