SATNAMSINGH AJITSINGH VIRAK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD learned Counsel appearing on behalf of the applicant and the learned A.P.P. for the State.

(2.) APPLICANT is convicted by the trial Court for having committed an offence punishable under section 395 of the Indian Penal Code and he is sentenced to suffer R.I. for 7 years.

(3.) LEARNED Counsel for the applicant has taken me through the judgment of the trial Court. The observations made in the said judgment show that there is a serious lacuna in holding test identification parade. Applicant has already undergone 50% of the total sentence. There is no possibility of the appeal being heard in the near future. The other accused are already released on bail.