BASAVRAJ SANGRAMPPA THONTE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This criminal revision application is filed, challenging the judgment and order dated 21st February, 2000, passed by the learned Additional Sessions Judge, Latur, dismissing the appeal No. 32/91 filed by the present applicant.

(2.) Background facts of the present case are as under :-

(3.) It was alleged that the applicant secured admission in polytechnic college at Nasik by securing a false caste certificate showing that he belongs to Lingdhar scheduled category and the respondent No. 2 had helped him in securing the said certificate.