NASIR SHAIKH YUSUF SHEIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Hunge, learned counsel for the applicant and Mr. Chutke, APP for the respondent/State.

(2.) The learned Magistrate has convicted the applicant for the offence u/s 65(e) of the Maharashtra Prohibition Act and sentenced him to suffer S.I. for three years and to pay fine of Rs.25,000.00, in default S.I. for 30 days by the judgment dtd. 23/5/2018.

(3.) The appellate court by the judgment dtd. 19/6/2021 has partly allowed the appeal by maintaining the conviction, however setting aside the sentence for imprisonment. The sentence of fine has been maintained.