YASHOMATI BHAIYYASAHEB THAKUR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Hearing was conducted through Video Conferencing and the learned counsel agreed that the audio and visual quality was proper.

(2.) Heard learned Sr. Advocate Shri Dharmadhikari and learned Additional Public Prosecutor Shri Joshi. The appellant Nos. 1 to 4 are convicted in Sessions Case No. 229/2018 for the offence punishable under Sections 332, 353, 186 read with Section 34 of the Indian Penal Code. The maximum sentence awarded was to undergo rigorous imprisonment for three months and total fine is to the tune of Rs. 15,500/- each with stipulation of default.

(3.) Admit.