PRABHAKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. Heard finally with the consent of learned counsel for the rival parties.

(3.) The application challenges the judgment of conviction passed by the learned Judicial Magistrate First Class, Gadchiroli, dtd. 9/4/2019, convicting the applicant for an offence under Sec. 279 of the Indian Penal Code (hereinafter to be referred as the "IPC" for short) for a period of three months with fine of Rs.1,000.00, (Rs..00One Thousand Only), in default 10 days SI and sentence for a period of one year for the offence under Sec. 304-A of the IPC with fine of Rs..0010,000/-(Rs..00Ten Thousand Only), in default SI of 60 days and so also fine of Rs.1,000.00(Rs..00One Thousand Only), under Sec. 184 of the Motor Vehicles Act, in default 10 days SI and a compensation of Rs..0050,000/-, (Rs..00Fifty Thousand Only), the sentences to run concurrently. This judgment, has been confirmed in Appeal by the learned Sessions Judge, Gadchiroli, by his judgment dtd. 22/9/2020.