STATE OF MAHARASHTRA Vs. MAHAVIR V NAYAK

JUDGEMENT

(1.) THIS criminal revision application is filed by the State, being aggrieved by the order dated 3rd April, 1992 passed by the Additional Sessions Judge, Greater Bombay in Sessions Case No. 817 of 1991. By the impugned order, the learned Additional Sessions Judge discharged accused Nos. 1, 2 and 4.

(2.) IT appears that offence was registered as C. R. No. 299/90 at Ghatkopar Police Station against the accused under sections 307, 143 and 149 of the Indian Penal Code. After committal procedure was over, the said C. R. was converted into Sessions Case No. 817/91, and thereafter, application for discharge under section 227 of Criminal Procedure Code was made.

(3.) THE learned Additional Sessions Judge, Greater Bombay, after perusing the papers, and after hearing both the sides, was pleased to discharge original accused Nos. 1, 2 and 4.