BALARAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) RULE. Rule made returnable forthwith. Heard finally by consent of learned Advocates for the parties.

(3.) In this revision application, the challenge is to the Judgment and order, dtd. 16/3/2020, passed by the learned Additional Sessions Judge, Achalpur, whereby the learned Judge dismissed the criminal appeal filed by the applicant and maintained the Judgment and order of Judicial Magistrate First Class, Dharni. Learned Judicial Magistrate First Class, Dharni had convicted the applicant for the offence under Sec. 325 of the Indian Penal Code and sentenced him to suffer rigorous imprisonment for two years and to pay a fine of Rs.1000.00 (Rs. One Thousand Only). Learned Additional Sessions Judge modified the order of sentence and reduced the substantive sentence from two years to one year and increased the fine amount from Rs.1000.00 (Rs. One Thousand Only) to Rs.3000.00 (Rs. Three Thousand Only).