GOVINDRAO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. S.W. Munde, the learned Counsel for the appellant. Heard Mr. S.B. Pulkundwar, the learned Additional Public Prosecutor, for the respondent no.1. Heard Mr. C.V. Thombre, the learned Counsel for the respondent nos.2 and 3. Heard Mr. P.V. Balkhande, the learned Counsel for the respondent nos.4 and 5.

(2.) Admitted and taken up for final hearing forthwith, by consent. Calling for the record and proceedings dispensed with, by consent.

(3.) The appellant is the original complainant in Summary Criminal Case No. 588/2007, before the Judicial Magistrate (First Class), Gangakhed. The respondent nos.2, 3, 4 and 5 are the original accused.