SANTOSH NAIK Vs. STATE

JUDGEMENT

(1.) HEARD Shri S.G. Bhobe, the learned counsel on behalf of the applicant/accused and Shri S.N. Sardessai, the learned Public Prosecutor on behalf of the respondent/State.

(2.) THE accused was prosecuted by the State on the allegation that on 11.7.2001 at about 10.00 hrs. the accused having entered the shop of Shri Arun Tendulkar caused damage to four jars and broke eggs and thereby committed offences punishable under Sections 336, 427, and 506 (II) I.P.C.

(3.) IN the present revision filed by the accused which is sought to be assailed is the applicability of Section 427 I.P.C. on the ground that the prosecution had failed to prove the value of the goods or articles damaged by the accused belonging to the said informant P.W.1 Arun Tendulkar.