SHRIKRISHNA MAROTRAO THAWKAR Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) By The Present Appeal, The Correctness And Legality Of The judgment and order of conviction passed by learned Ad hoc Additional Sessions Judge, Yavatmal, in Sessions Trial No.162 of 1998 on 24.12.2002 is under challenge before this Court.

(2.) The Prosecution Case, As It Is Unfolded During The course of the trial, is narrated hereinunder :

(3.) Since The Offences For Which ChargeSheet Came To Be presented against the appellant were exclusively triable by the Sessions Court, learned magistrate in whose Court the chargesheet was presented ordered committal of the case to the Court of Sessions.