RAMDAS MAROTI THAKUR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) CRIMINAL Appeal No. 80 of 1993 is filed by ramdas Thakur original accused No. 2 challenging his conviction under sections 325 and 323 of the Indian Penal Code directing him to suffer rigorous imprisonment for two years and a fine of Rs. 5000/ -. Though the sentences are ordered separately they were to be suffered concurrently.

(2.) CRIMINAL Appeal No. 342 of 1993 is filed by the State seeking setting aside of the acquittal of the appellant in Criminal Appeal No. 80 of 1993 for the offences under sections 302, 342, 323, 147, 148 read with section 149 of the indian Penal Code and seeking their conviction under those sections.

(3.) CRIMINAL Revision Application No. 63 of 1993 is for similar prayers by the complainant. In view of the fact that a substantive appeal is filed by the State challenging the acquittal the revision application becomes inconsequential. It is accordingly dismissed.