SYED SHAFIQ AHMED Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD learned advocate for the petitioner and the learned Additional Public Prosecutor, for the State.

(2.) PERUSED the records.

(3.) THE petitioner challenges the judgment and order dated 29th Oct. 1988 passed by the Chief Judicial Magistrate Aurangabad in Regular Criminal Case No. 195 of 1987 and confirmed by the learned Sessions Judge Aurangabad in Criminal Appeal No. 52 of 1988 by his judgment and order dated 6/08/1990. The learned Chief Judicial Magistrate by the said order dated 29-10-1988 had convicted the petitioner for offences punishable under Sections 326 and 324 of the Indain Penal Code and sentenced him to undergo rigorous imprisonment for a period of 3 years and to pay a fine of Rs. 5000/-, in default, rigorous imprisonment for a 9 months while acquitting the other accused in the said case by name Mirza Mohammed Baig for the same offences for want of evidence against him.