ANIL PUNDLIK GAIKWAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) ORIGINAL Accused No. 1 who was tried and convicted of the offences punishable under Sections 363 read with 34 of the Indian penal Code and 394 of the Indian Penal Code and has been sentenced to r. I. for 2 years and a fine of Rs. 200 in default R. I. for one month on the first count and R. I. for 2 years and a fine of Rs. 200 in default R. I. for one month on the second court, and whose substantive sentences are ordered to run concurrently in Sessions Case No. 8 of 1987 on the file of the learned Assistant Sessions Judge, Nasik, has preferred this appeal.

(2.) BRIEFLY stated facts giving rise to this appeal are as under ;-

(3.) IT appears that though the Accused No. 1 was ordered to be released on bail by this Court on admission of this appeal, he could not avail of the bail and has undergone the entire sentence awarded to him.