DNYANDEO PUNDLIK MALI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE, made returnable forthwith. Heard Mr. Adsure, holding for Shri Dhorde, for the petitioner and Shri Nayak, A. P. P. , for State.

(2.) THE petitioner was convicted the Judicial Magistrate, First Class, Kopergaon, in S. T. C. No. 916 of 1984 of offences punishable under section 304 A of I. P. C. and section 3 read with section 112 of Motor Vehicles Act. For the first mentioned offence, he was sentenced to suffer rigorous imprisonment for six months and to pay fine of Rs. 2,000/-, in default to suffer further simple imprisonment for three months; for the latter mentioned offence he was sentenced to pay fine of Rs. 100/-, in default to suffer simple imprisonment for seven days. As per the certified writ, the revision petitioner had paid the fine on 8-6-1987 i. e. on which date the Magistrate had decided the case.

(3.) CRIMINAL Appeal No. 59 of 1987 preferred to the Sessions Court, Ahemadnagar, came to be dismissed in course of time. The present revision petition is directed against the aforesaid orders.