VISHWAS NAIK, INDIAN NATIONAL Vs. STATE OF GOA

JUDGEMENT

(1.) Rule, made returnable forthwith. The learned Public Prosecutor waives service for the first respondent. Shri Naik, the learned Counsel waives service for the second respondent. Heard finally by consent of the parties.

(2.) The petitioners are challenging the concurrent finding of the Courts below, by which nine buffaloes, which are the subject matter of dispute, have been directed to be handed over to the second respondent under Section 457 of the Code of Criminal Procedure (the Code, for short), on the ground that the second respondent is the owner thereof.

(3.) I have heard the learned Counsel for the parties and perused the record.