RUCHITA MADHAV PAWAR (MISHRA) 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.) The appellant / accused is convicted by the Sessions Court in Special MPID Case No. 5/2016 for the offence punishable under Sections 420, 468, 406 and 120-B read with Section 34 of the Indian Penal Code, Section 3 of the Maharashtra Protection of Interest of Depositors (In Financial Establishments) Act, 1999 and under Sections 45-S , 58(b) (5-a) of the Reserve Bank of India Act , 1934. The trial Court has imposed maximum sentence to suffer rigorous imprisonment for 6 years and to pay total fine amount of Rs.1,26,000/-.

(3.) Admit. Call for R and P.