MANOJ RAMESH MISHRA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. Rule made returnable forthwith by the consent of the parties.

(2.) HEARD Mr. Deshpande, learned Counsel, for the applicant and Mr. Yengal, learned A. P. P. , for the respondent/state.

(3.) THIS criminal revision is directed against the judgment and order dated 15-1-2002 passed by the learned Additional Sessions Judge, Akola, in Criminal Appeal No. 24 of 2002, whereby he upheld the conviction of the appellant for the offence punishable under section 379 of Indian Penal Code awarded on 20-5-2000 by the learned 10th J. M. F. C. , Akola, in Regular Criminal Case No. 148 of 1998 and modifying the sentence and imposing the sentence of simple imprisonment till rising of the Court and to pay a fine of Rs. 2,000/-, in default to undergo rigorous imprisonment for two months.