SHAILESH VOLVOIKAR Vs. STATE

JUDGEMENT

(1.) Heard Mr. Bras De Sa, learned Counsel appearing on behalf of the petitioner and Mr. Rivankar, learned Public Prosecutor appearing on behalf of the respondent.

(2.) By this Revision Application, the petitioner has challenged the judgment and order dated 30/03/2012 passed by the learned Assistant Sessions Judge I, Panaji in Criminal Appeal No. 33 of 2012 and has prayed to acquit him of the offence with which he has been charged in Criminal Case No. 201/S/2010/A.

(3.) The petitioner is the accused in the said Criminal Case no. 201/S/2010/A whereas the respondent is the complainant. Parities shall hereinafter be referred to as per their status in the said Criminal Case.