ARVIND BAKELAL VERMA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an Appeal by the Original Accused No.1 in Sessions Case No.455 of 2007.

(2.) The Original Accused No.1/Appellant before me is aggrieved and dissatisfied with the Judgment and Order of conviction passed by the 5th Ad-hoc Additional Sessions Judge, Sewree, Mumbai dated 8th August, 2008.

(3.) By this Judgment and Order, the Appellant/Original Accused No.1 is convicted of the offence punishable under Section 489-A of the Indian Penal Code and sentenced to suffer rigorous imprisonment for ten years and to pay fine of Rs.20,000/-. In default, he has to undergo simple imprisonment for three years.