A.R. SATISH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant is arraigned as an accused in the proceedings arising out of C.R.No.I-451 of 2007, registered with Kalamboli Poilce Station for offences punishable under Sec. 306 read with 511 of the Indian Penal Code (IPC). On completing the investigation, the charge-sheet was filed before the competent Court and the proceedings were numbered as Regular Criminal Case No.227 of 2008. The case was then committed to the Court of Sessions and numbered as Sessions Case No.31 of 2014. The applicant is aggrieved by the order dated 6th May, 2016, passed by the Sessions Court Raigad - Alibag, rejecting the application for discharge preferred by the applicant before the said Court vide Exhibit - 9.

(2.) The brief facts of the prosecution case are as follows:

(3.) Applicant preferred an application for discharge before the Sessions Court vide Exhibit-9. The said application was rejected by order dated 6th May, 2016. Hence, the applicant has preferred this Revision Application challenging the said order.