KARIM ABDUL SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellants-original accused nos.1 and 2 have questioned the correctness of judgment and order dated 26th February, 2016 passed by the learned Additional Sessions Judge, Greater Bombay in Sessions Case No.872/2013.

(2.) Accused no.1, Karim Abdul Shaikh is convicted of the offence punishable under Section 489-B of the Indian Penal Code and sentenced, him to suffer rigorous imprisonment for 5 years and pay fine of Rs.2,000/- with default stipulation. He has been also convicted of the offence punishable under Section 489-C of the Indian Penal Code and sentenced him to suffer rigorous imprisonment for 3 years and fine of Rs.3,000/- with default stipulation. However, both the sentences were directed to run concurrently.

(3.) Accused no.2-Rahul Gupta has been convicted for the offence punishable under Section Section 489-C of the Indian Penal Code and sentenced to suffer rigorous imprisonment for 3 years and fine of Rs.2,000/- with default stipulation.