PRADEEP MAHADEO NIGADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr.Vijay Patil for Petitioner and Mr.R.Y.Mirza, A.P.P. for Respondent No.1 Respondent No.2 though served, has not engaged any counsel.

(2.) By this revision the petitioner has impugned the judgment and order dated 9.10.1991 passed by the 2nd Additional Sessions Judge, Satara, in Criminal Appeal No.111 of 1989, whereby the judgment and order dated 18.10.1989, passed in Criminal Case No.214 of 1989 by the Chief Judicial Magistrate, Satara, convicting and sentencing him to undergo 2 years R.I. and to pay a fine of Rs.500/- in default to suffer R.I. for 3 months has been confirmed.

(3.) I have perused the impugned judgments and the record and proceedings and find that the conviction of the petitioner is based on a concurrent finding of fact, recorded by the courts below and the said finding is neither perverse nor vitiated by any illegality. That being the position on merits there is no room for interference in this revision application.