ARYAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Admit. By consent of the learned Counsel for both sides, matter is taken up for final hearing at admission stage.

(2.) The Applicant/original Accused has questioned the legality, correctness and propriety of the Judgment and order dtd. 5/8/2023 passed by the learned Additional Sessions Judge, Wardha in Criminal Appeal No.16/2019 as also the Judgment and order dtd. 25/2/2019 passed by the learned Judicial Magistrate First Class, Pulgaon in Regular Criminal Case No.30/2016.

(3.) The Applicant has been convicted for the offence punishable under Sec. 354 of Indian Penal Code (In short, 'IPC') and sentenced to suffer Rigorous Imprisonment for one year and to pay a fine of Rs.5000.00. He has been also convicted for the offence punishable under Sec. 354-A (1) (ii) of IPC and sentenced to suffer Rigorous Imprisonment for five months and to pay a fine of Rs.2500.00. He has been also convicted for the offence punishable under Sec. 354-D (1) (ii) of IPC and sentenced to suffer Rigorous Imprisonment for five months and to pay a fine of Rs.2000.00. He has been further convicted for the offence punishable under Sec. 341 of IPC and sentenced to suffer Simple Imprisonment for one month and to pay a fine of Rs.500.00.