SEBASTIAO PALHA Vs. STATE THROUGH PUBLIC PROSECUTOR

JUDGEMENT

(1.) Heard Shri Arun Bras De Sa, the learned Counsel on behalf of the petitioner and Shri C.A. Ferreira, the learned Public Prosecutor.

(2.) Admit. By consent, heard forthwith.

(3.) This revision petition is filed by the petitioner against judgment dated 8/07/2010 of the learned Sessions Judge, Margao dismissing the appeal filed by him against judgment dated 11/08/2009 of the learned JMFC by which the petitioner has been convicted and sentenced under Section 409 IPC to undergo simple imprisonment for a period of one year and to pay a fine of Rs.10,000/- and in default to undergo simple imprisonment for one month.