VANDANA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Leave granted.

(2.) The Appellant has questioned the correctness and legality of the judgment of the High court of judicature at Bombay, Nagpur bench in Criminal Revision Application no. 78 of 2019 which affirmed the judgement rendered in Criminal Appeal no. 98 of 2007 which had reduced/altered the sentence imposed by the trial court for rigorous imprisonment Three years for the offence under Sec. (s) 420 and 468 read with Sec. 34 of the Indian Penal Code, 1860 (hereinafter to be read as "IPC") and Fine of Rs.20,000.00 for each of these offences with default sentence of Two months; and Rigorous Imprisonment for One year for the offence punishable under Sec. 471 IPC with fine of Rs.10,000.00 and default sentence of One month to Simple Imprisonment for One year for the offence punishable under Sec. 420 read with Sec. 511 IPC and fine of Rs.20,000.00 with default sentence of Two months and further Simple Imprisonment of One year for the offences punishable under sec. 468 and 471 IPC with fine of Rs.20,000.00 and Rs.10,000.00 respectively, with default sentence of Two months/One-month simple imprisonment respectively.

(3.) The material facts necessary for disposal of the present appeal are set forth hereunder: