KAHID KHALIL CHIKTE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Gaurav Parkar, learned counsel for the Applicant and Mr. A. R. Patil, learned APP for the State.

(2.) The Applicant was the original accused in Regular Criminal Case No.300/2015 before the Judicial Magistrate First Class, Panvel. The Applicant faced the charges for commission of offence punishable u/s 420 and 406 of the Indian Penal Code . At the conclusion of the trial, the Applicant was acquitted from both the charges.

(3.) The State of Maharashtra preferred Criminal Appeal No.369 of 2019 before the Additional Sessions Judge, Panvel, Raigad at Panvel. That Appeal was partly allowed. The Applicant's acquittal u/s 420 of the IPC was maintained. But he was convicted for commission of offence punishable u/s 406 of the IPC . He was sentenced to pay a fine of Rs.2,50,000.00 and in default of payment of fine he was directed to suffer simple imprisonment for one year. The fine amount, if deposited, was directed to be paid to the first informant by way of compensation.