DHIRAJLAL MANGALDAS RUPAREL Vs. VAISHALI JANARDAN RASAL

JUDGEMENT

(1.) HEARD Counsel for the parties.

(2.) RULE . Rule made returnable forthwith, by consent. Mr.Sharma waives notice for Respondent No.1. Mr.Shinde, A.P.P. waives notice for Respondent No.2.

(3.) THE Sessions Court rightly took the view that it was imperative for the Trial Court to first record finding of guilt against the accused No.1 firm only whereafter the Court could proceed to convict the partners of the accused firm. That was not done by the Trial Court. On that finding, the Sessions Court was pleased to dispose of both the proceedings before it by a common order dated 13th October 2005. While doing so, however, the finding of guilt recorded by the Trial Court against accused No.2 has been affirmed by the Sessions Court.