ANIL RAJARAM THORAT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Admit. Revision taken up for hearing forthwith by consent of the parties.

(2.) Heard learned counsel for the applicant and learned APP.

(3.) The applicant is the original accused. The applicant by this revision filed under Sec. 397 of the Code of Criminal Procedure,1973 (' CrPC ', for short) has challenged the judgment and order dtd. 09/02/2023 passed by the Additional Sessions Judge, Islampur, whereby the appellate Court confirmed the order of conviction recorded by the trial Court.