ANKUSH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is filed challenging the judgment and order dated 29.06.1999 passed by the 5th Additional Sessions Judge, Beed in Sessions Case No.96/ 1997.

(2.) At the outset, the counsel for the appellant submitted that, the appellants are only aggrieved for convicting them for the offence punishable U/Sec.324 of the Indian Penal Code. They are convicted U/Sec.235(2) of the Cr.P.C. for the offence punishable U/Sec.324 of the Indian Penal Code and sentenced to suffer simple imprisonment for three months and to pay fine of Rs.500/- each and in default of payment of fine the appellants are directed to undergo further S.I. for one week (Seven days).

(3.) The facts are extensively narrated in the impugned judgment from paras 2 to 5 and same are not repeated herein.