SUNIL RAGHUNATH MHASE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Aggrieved by the conviction under Section 354 of the Indian Penal Code, 1860 and sentence to sufer rigorous imprisonment for one year and fne of Rs. 2000/- recorded by the learned Sessions Judge, Thane vide judgment dated 23rd February, 1998 in Sessions Case No. 519 / 1995, accused has preferred this appeal, under Section 374 (2) of the Criminal Procedure Code, 1973.

(2.) Heard. Mr. Malpathak, learned Counsel for the appellant and learned APP for State.

(3.) With their Assistance, I have perused the evidence and relevant exhibits.