SIDDHARTH PANDURANGJI WANKHEDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Akshay Sudame, learned advocate for the applicants and Mr. A. M. Kadukar, learned Additional Public Prosecutor for the non-applicant/State.

(2.) ADMIT. Taken up for final disposal by consent of the parties.

(3.) In this revision application, challenge is to the judgment and order dtd. 27/9/2021, passed by the learned Additional Sessions Judge, Achalpur in Criminal Appeal No. 32/2011, whereby the learned Additional Sessions Judge dismissed the appeal filed by the applicants against the judgment and order passed by the learned Judicial Magistrate, First Class, Court No.2, Achalpur in Summary Criminal Case No. 37/2009, dtd. 12/5/2011. The learned Magistrate had found the applicants guilty of the offences punishable under Ss. 353 and 109 of the Indian Penal Code and sentenced them to suffer simple imprisonment for 15 days and to pay fine of Rs.10,000.00 each, in default to suffer simple imprisonment for one month.