BABLU HIRAMAN LANDGE Vs. DEVIDAS RAMCHANDRA GADE

JUDGEMENT

(1.) The Respondent No.1 in this Criminal Revision Application was the original accused in Regular Criminal Case No.53/01 on the file of Judicial Magistrate First Class, Court No.1, Pune. At the conclusion of the trial, the learned trial Judge vide his Judgment and Order dated 07/03/2002 convicted the Respondent No.1 for commission of offence punishable u/s 324 of the Indian Penal Code. The Respondent No.1 was sentenced to suffer rigorous imprisonment for six months and to pay a fine of Rs. 500/- and in default to suffer simple imprisonment for three months.

(2.) The Respondent No.1 preferred Criminal Appeal No.80/02 before the Court of Sessions, Pune. The learned Additional Sessions Judge vide his Judgment and Order dated 03/02/2003 allowed the Appeal, setting aside the conviction and sentence passed against the Respondent No.1. The Respondent No.1 was acquitted of the charges framed against him. The sentence awarded to him was set aside.

(3.) The present Criminal Revision Application was preferred by first informant and the victim in the incident Bablu Landge as well as by Bablu's mother, Smt.Mainabai Landge, who had witnessed the incident. After the Revision Application was admitted, both the Revision Applicants had expired and therefore vide order dated 30/04/2015 passed in Criminal Application No.368/13 in Revision Application, this Court allowed the name of the present Applicant i.e. Smt. Papita Kalyani Mane to be brought on record in place of original Applicants Bablu Landge and Smt.Mainabai Landge.