STATE OF GUJARAT Vs. HASMUKHLAL KODARLAL PANCHAL

JUDGEMENT

(1.) BY order dated 24. 5. 1994 passed by the learned Judicial Magistrate, First Class, Jhalod in Criminal Case No. 61 of 1994, the respondent accused was convicted for the offences punishable under Sections 25 (3) and 32 (1) of the Bombay Money Laundering Act as he pleaded guilty and imposed fine of Rs. 100/- for each of the offences, in default, to undergo two days simple imprisonment. The said order is challenged in this appeal.

(2.) HEARD learned APP Mr. Pandya for the appellant-State and learned advocate Mr. Supheia for the respondent.

(3.) IT is submitted by learned A. P. P. Mr. Pandya that though it is a serious offence, the trial Court has taken the lenient view and so in such kind of offences to set the example, appropriate sentence should have been imposed by the trial Court.