RAMESHWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant is the original accused invoking the powers of this Court under Section 397 read with Section 401 of the Cr.P.C., taking exception to the order of his conviction and sentence.

(2.) Briefly stated the facts leading to the filing of the revision are as under:

(3.) I have heard the learned advocate for the applicant, the learned A.P.P. and the learned advocate Mr. Prashant Deshmukh for the original complainant Deelip (PW-1) who has been allowed by this Court by the order dated 17.10.2013 in his Criminal Application No. 2621 of 2012 to argue the matter.