VAISHALI @ SONALI Vs. SHESHERAO S/O RAMBHAU

JUDGEMENT

(1.) Heard counsel for applicant as well as counsel for respondents original accused. Perused application. Also considered the copy of roznama of the matter concerned in which the impugned order has been passed acquitting the accused persons. Th ere is arguable case. Leave is granted. Application is converted into appeal.

(2.) Appeal is admitted.

(3.) Mr. Thote, learned counsel dispenses with service for respondents after admission of appeal. With consent of counsel for both sides, the appeal is taken up for hearing finally.