LAHU Vs. THE STATE OF MAHARASHTRA AND ORS.

JUDGEMENT

(1.) Both these matters can be commonly disposed of by this common Judgment. The applicant in Criminal Revision Application No. 332 of 2001 Lahu Dashrath Nikat is husband of the petitioner Sow. Ayodhya Lahu Nikat in Criminal Writ Petition No. 513 of 2001.

(2.) A prosecution was launched against Lahu Dashrath Nikat for the offence punishable u/s. 498-A of the Indian Penal Code. Lahu Nikat was convicted on 16/06/1999 for the said offence by the learned J.M.F.C., Karjat, District Ahmednagar in R.T.C. No. 15/1998.

(3.) Feeling aggrieved thereby, Criminal Appeal was carried by the Applicant Lahu Dashrath Nikat before the learned Sessions Judge, Ahmednagar. The said Appeal was registered as Criminal Appeal No. 36/1999. The learned Additional Sessions Judge, Ahmednagar on 21/09/2001 was pleased to dismiss the said Appeal and confirmed the Judgment and order of conviction. Against the said concurrent findings, Criminal Revision Application No. 332 of 2001 was filed by Lahu Nikat. The Revision is already 'admitted' by this Court on 26/12/2001 and Lahu Nikat is already released on bail in the year 2001.