SUNIL PANNALAL CHAUHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant was prosecuted on the allegation of having committed offences punishable under Sections 489A, 489C and 489D of the Indian Penal Code (IPC). He was convicted of offences punishable under Section 489A and 489C of the IPC, by the Assistant Sessions Judge for Greater Bombay, who imposed a sentence of Rigorous Imprisonment for Ten years and a fine of Rs. 10,000/-, with respect to the first mentioned offence and a sentence of Rigorous Imprisonment for Seven years and a fine of Rs. 10,000/-, for the other offence. Being aggrieved by his conviction and the sentences imposed upon him, the applicant preferred an appeal to the court of Sessions, but the learned Additional Sessions Judge, who heard the appeal, concluded that no interference with the reasoning or the conclusion arrived at by the trial court, was necessary. Holding so, he dismissed the appeal.

(2.) The applicant has, by the present application, approached this court invoking it revisional powers.

(3.) Heard Mr. Nitin Sejpal, the learned counsel for the applicant, and Mrs. M.R. Tidke, the learned APP for the State. With their assistance, I have gone through the judgment of the trial, of the appellate court and have also gone through the relevant parts of the evidence.