BHALCHANDRA NARAYAN TANGADI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE 7 petitioners, abovenamed feeling aggrieved by order dated 7th March, 1988 passed by Shri J. A. Patil, Additional Sessions Judge, Thane, have come up in Criminal Revision Application No. 243 of 1988 before this Hon'ble Court. The learned Additional Sessions Judge was pleased to upheld conviction of petitioners under section 324, 147, 148 I. P. C. as directed by Smt. S. B. Gaikwad, J. M. F. C. Ist Court, Thane vide order dated 18th August, 1983. I have heard Shri S. V. Kotwal, holding brief for Shri S. R. Chitnis, as also the learned Additional Public Prosecutor. In para 25 of the Judgment of the learned Additional Sessions Judge, Thane, it to has been observed:

(2.) I direct the Registrar to issue a direction to all the District Judges to inform all officers within their respective jurisdiction that statements of each accused has to be separately recorded under section 313 of Cr. P. C. Rule made absolute.