PADMAKAR KISAN SHEKOKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Shri. Joshi, learned counsel for the applicant and Shri. Mirza, learned Additional Public Prosecutor for the respondent - State.

(2.) THE applicant - Padmakar Kisan Shekokar has filed this revision application against the judgment and order passed by the IIIrd Additional Sessions Judge, Akola, in Criminal Appeal No. 57 of 1997 and against the judgment and order passed by the 7th Judicial Magistrate First Class, Akola, in Regular Criminal Case No. 76 of 1996 where under he was convicted for the offence under Section420 of Indian Penal Code and was sentenced to suffer Rigorous Imprisonment for one and half year and to pay a fine of Rs. 3,000/- and in default of payment of fine to undergo Simple Imprisonment for six months.

(3.) BOTH the accused preferred separate appeals before the learned Sessions Judge. Criminal Appeal No. 60 of 1997 was preferred by accused Haridas Patil while Criminal Appeal No. 57 of 1997 was preferred by the present applicant - Padmakar Kisan Shekokar. The learned IIIrd Additional Sessions Judge, Akola, disposed of both the appeals by common judgment dated-29-9-1999 where under appeal preferred by accused Haridas Patil was allowed and he was acquitted while appeal preferred by accused Padmakar was dismissed, confirming the conviction and sentence awarded by the trial Court. Hence, the present Criminal Revision Application.