MEENA MOHAMMED MUSTAQ ANSARI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Admit.

(2.) Heard finally by consent.

(3.) This revision application impugns the judgment and order passed by Additional Sessions Judge, Nagpur in Criminal Appeal No. 110 of 2011. The applicant Meena Mohammad Mustaq Ansari was convicted by the learned Judicial Magistrate First Class, Corporation Court No. 2, Nagpur in Regular Criminal Case No. 1936 of 2009 for the offence punishable under Section 380 of the Indian Penal Code and was sentenced to suffer simple imprisonment for a period of six months and to pay a fine of rupees two thousand in default to suffer simple imprisonment for one month.