SHAIKH AHMED Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Adv. Mr. A.I. Deshmukh for the revision applicant, and the learned APP Mr. S.G. Nandedkar for the respondent -State.

(2.) RULE . Rule made returnable forthwith. By consent, heard finally.

(3.) AFTER completion of investigation, charge sheet was filed. The case was committed to the Court of Sessions and was registered as Sessions Case No. 107/2011. The case was tried by the Assistant Sessions Judge -2, Aurangabad. The prosecution examined five witnesses to bring home the guilt of the accused. The complainant is PW 1. She had narrated in consonance with the FIR.