VIJAYRAJ R. DESSAI Vs. STATE AND ORS.

JUDGEMENT

(1.) VHeard Shri Bras De Sa, learned Counsel for the petitioner.

(2.) Admit. Heard finally with the consent of the parties.

(3.) This revision application is at the instance of the original accused in Sessions Case No. 29/2014, on the file of the learned Session Judge at Margao. The revision application is directed against order dated 10.09.2014, by which the application-Exhibit- 9, filed by the petitioner, for discharge from the offence punishable under Sections 302 and 201 of the Indian Penal Code (I.P.C., for short), has been dismissed.