JAVED ABDUL AZIZ SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned Counsel for the appellant and the learned APP for the State.

(2.) The appellant is convicted for the offence punishable under section 489-B read with 120-B of the Indian Penal Code and is sentenced to suffer RI for 10 years and to pay fine of Rs. 2000/- and in default, to suffer RI for six months. He is also convicted for the offence punishable under section 489-C read with 120-B of the Indian Penal Code and sentenced to suffer RI for 7 years and to pay fine of Rs. 1000/- and in default, to suffer RI for three months. The trial Court has directed that the substantive sentence should run concurrently.

(3.) The prosecution examined six witnesses in support of its case and the trial Court on the basis of evidence adduced by the prosecution convicted the appellant for the said offence.