MADHUKAR ABA PATIL Vs. JOTIRAM BABURAO JADHAV

JUDGEMENT

(1.) HEARD the Learned Counsel Shri Ingawale for the petitioners.

(2.) THIS revision application arises out of the order of conviction passed by the Learned Magistrate dated 30 -11 -1987, convicting the petitioners -accused for the offences punishable under sections 499, 500 read with 34 of Indian Penal Code. The said conviction order came to be confirmed by the Learned IV Additional Sessions Judge, Sangli by his order dated 17 -7 -1990.

(3.) IT has been contended by the Learned counsel that the order of conviction is vitiated in view of the Judgment of this court in Balkrishna Anant Hirlekar v. Emperor, reported in AIR 1931 Bombay 132, wherein it has been observed thus -