ANANT YASHWANT VOLVOIKAR Vs. STATE OF GOA

JUDGEMENT

(1.) Rule, heard forthwith with consent of parties.

(2.) This is a Criminal Revision Application by the original accused No. 2. The original accused No. 2 has preferred this revision because of the fact that the learned Sessions Judge has refused to discharge him in Sessions Case No. 25/2006.

(3.) A few facts may be stated thus: