SATISHKUMAR YASHWANT SARODE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned Counsel for the petitioner and the learned APP for the State.

(2.) Rule. Respondent waives service. Rule is made returnable forthwith by consent of the parties.

(3.) The petitioner was attached to a Primary Health Centre, Lonand, District Satara. He was examined as a prosecution witness in Sessions Case No.43/2003. The Additional Sessions Judge, Baramati, District Pune, by his judgment in the said Sessions case came to the conclusion that the petitioner has given false evidence and therefore, issued Show Cause Notice against him under Section 344 of the RC.P.C.