KALYAN MAHIPATI MADNE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The present Revision is filed against the judgment and order of conviction, passed by the learned Judicial Magistrate, First Class, Karjat, District Ahmednagar, dated 29.9.1997, in Regular Criminal Case No. 12 of 1991, together with the judgment and order, passed by the learned Additional Sessions Judge, Ahmednagar, dated 17.7.2000, in Criminal Appeal No. 68 of 1997.

(2.) Herein under, the facts leading to the present Revision can be stated :-

(3.) The learned Judicial Magistrate, First Class, Karjat on 3.11.1995 framed the charge against the present applicant. The applicant was charged that, on 30.1.1991 he assaulted Vishwanath on his head by means of stick which was used as an instrument of offence.