RAVI SANTOSHKUAMR SHUKLA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This revision application is filed challenging the final judgment and order passed by the Additional Sessions Judge, Hingoli in Criminal Appeal No. 7/2005 dated 10th february, 2009 by which the Addl. Sessions judge, Hingoli confirmed the judgment and order of conviction dated 8th February, 2005 passed in R. C. C. No. 332/2000 by the J. M. F. C. , hingoli.

(2.) Rule. Rule is made returnable forthwith and heard finally.

(3.) J. M. F. C. framed charges against the accused nos. 1 and 2 below Exh. 12 for offence punishable under Sections 353, 448, 323, 324, 504 and 506 r. w. 34 of I. P. C. The j. M. F. C. framed necessary points for its determination and recorded the findings. In paragraphs 7 to 14 the J. M. F. C. has discussed the evidence of the witnesses and in para 15 the court has recorded findings.