STATE OF MAHARASHTRA Vs. NILESH MANOHAR RISODKAR

JUDGEMENT

(1.) HEARD learned Additional Public Prosecutor Mr. S.S. Doifode for the appellant and learned Counsel Ms. Trupti Udeshi for the respondent on the point of delay. After having heard both the sides, delay in filing the appeal is condoned. The learned Additional Public Prosecutor shall file application for condonation of delay. The Registrar is directed to mark the said application as disposed of. The application will be filed only for the purposes of record and statistic. Heard learned Additional Public Prosecutor Mr. S.S. Doifode for the appellant and learned Counsel Ms. Trupti Udeshi for the respondent.

(2.) ADMIT . Heard finally by consent of learned Counsel for the parties.

(3.) THE present appeal is for enhancement of punishment imposed on the respondent by the trial Court. The trial Court has sentenced him to suffer rigorous imprisonment for one year and to pay fine of Rs. 2,000/ -, in default to undergo further rigorous imprisonment for one month for the offence punishable under Section 354 of the Indian Penal Code. The respondent has already undergone the substantive sentence and has paid fine of Rs. 2,000/ -. The respondent is present before the Court.