SATISH DESAI Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Heard the learned counsel for the applicant, Shri Patil, the learned counsel for the CBI and the learned APP for State.

(2.) The challenge in these revision applications is to the judgment and orders passed by the learned Special Judge (C.B.I.), City Civil and Session Court, Greater Mumbai in Criminal Appeals No.29 of 2014 and 30 of 2014, dated 13th February 2020, whereby the learned learned Special Judge (C.B.I.) was persuaded to dismiss the appeals and confirm the judgment and order of conviction passed by the learned Addl. Chief Metropolitan Magistrate, 19th Court, Esplanade, Mumbai in C.C. Nos.1072/PW/2008 and 1073/PW/2008, respectively, dated 21 st December 2013, whereunder the applicant came to be convicted for the offences punishable under section 420, 468 and 471 of the Indian Penal Code, 1860 ('IPC') and sentenced to suffer rigorous imprisonment for one year and fine of Rs.5,000/-, on each count, with default stipulation.

(3.) The genesis of the crime is in obtaining financial assistance by using allegedly forged documents.