SHRIRANG Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) On 3rd February, 2001 the learned Sessions Judge, Nanded partly allowed Cri.Appeal No.29/1995, preferred on behalf of the present applicant and remanded the matter back for re-trial. Being aggrieved by the said Judgment and Order, the applicant has filed present Cri.Revn.Appln.

(2.) Few facts leading to the present proceedings are as under :-

(3.) The learned Sessions Judge in my view has rightly rejected the contention on behalf of the present applicant that for non compliance of Section 313 of the Code of Criminal Procedure, 1973, entire prosecution was vitiated. The learned Sessions Judge, partly allowed the Cri.Revn. Appln. and directed re-trial.