YAKUB PUNNAYA NADAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard both sides.

(2.) Rule. By consent, rule made returnable forthwith.

(3.) In the present case the admitted position is that the juvenile accused Ravi Devendra is not being tried alongwith the present applicants. His confession therefore, even if proved by the prosecution cannot be taken into consideration.