NAMDEO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) In this revision application, challenge is to the judgment and order dtd. 31/8/2016 passed by the learned Additional Sessions Judge, Akola, whereby the learned Sessions Judge dismissed the appeal filed by the applicants/accused Nos. 2 and 3 against their conviction and sentence awarded by the learned Judicial Magistrate First Class, Balapur dtd. 26/2/2013 for the offences punishable under Ss. 197 and 198 read with Sec. 34 of the Indian Penal Code (hereinafter referred to as "I.P.C."). Learned Judicial Magistrate First Class, Balapur on conviction had sentenced accused Nos.2 and 3 to undergo rigorous imprisonment for one year on both counts and to pay fine of Rs.500.00 each on both counts.

(3.) The facts are as follows:-