NISAR ABDUL SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Chandanshiv learned Advocate for Applicant; Ms. Tidke, learned APP for Respondent No.1 - State and Mr. Shivarkar, learned Advocate for Respondent No.2.

(2.) Present Criminal Revision Application (for short "CRA") challenges two concurrent judgments passed by the learned Trial Court dtd. 13/10/2014 and the learned Appellate Court 6/8/2024. Revision Applicant is convicted under Sec. 326 of Indian Penal Code, 1860 (for short "IPC") and sentenced to suffer one year rigorous imprisonment and payment of fine of Rs.3,000.00 and in default to suffer two months rigorous imprisonment.

(3.) Mr. Shivarkar, learned Advocate appears for the victim. He made a plea to the Court to be impleaded in the Revision proceedings on 14/10/2024. He informs the Court that the victim and Revision Applicant have agreed to compromise and therefore they would like to file consent terms. Mr. Chandanshiv, learned Advocate for the Applicant supported the plea of Mr. Shivarkar. Both the learned Advocates have made their submissions on merits of the matter. I have also heard the learned APP Ms. Tidke on behalf of the State and perused the record.