KALIDAS VISHWANATH GORE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the respective counsels.

(2.) The applicant/original complainant has preferred this criminal revision application against the acquittal of the respondent No.2/accused vide order dtd. 30/10/2004 passed by the learned Additional Sessions Judge, Omerga, in Criminal Appeal No.16 of 2004 (Old No.4 of 2003).

(3.) For convenience, the applicant would be referred to as the 'complainant' and 'respondent No.2' as 'accused'.