STATE OF MAHARASHTRA Vs. PRABHAKAR SOMAJI AMBHORE

JUDGEMENT

(1.) This is an appeal, which challenges the legality and correctness of the judgment and order, dated 24/03/2006 rendered in Sessions Trial No.99/2005 by 2nd Ad-hoc Additional Sessions Judge, Washim.

(2.) Briefly stated, the facts of the case, are as under :

(3.) We have heard Shri M.J. Khan, learned Additional Public Prosecutor for the appellant-State and Ms. Akshaya Kshirsagar, Advocate along with Shri Anil Mardikar, Senior Advocate for the respondent-accused. The complainant, who has filed the revision application being Criminal Revision No.165/2006, is absent and nobody is present on his behalf. We have gone through the record of the case including the impugned judgment and order.