MANOJ Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of the parties.

(2.) The accused has preferred this revision under Sec. 397 r/w 401 of the Criminal Procedure Code against the judgments and orders of conviction passed in R.C.C. No.1490 of 2013 dtd. 9/1/2017 by the learned Judicial Magistrate First Class, Court No.6, Aurangabad and confirmed in Criminal Appeal No.25 of 2017 by the learned Additional Sessions Judge, Aurangabad by its judgment and order dtd. 28/2/2022.

(3.) The applicant has been convicted of the offence punishable under Sec. 354 of the Indian Penal Code and sentenced to suffer rigorous imprisonment for one year.