SHAIKH HAMID Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Admit. Heard learned counsel for the applicant and learned A.P.P. finally.

(2.) The revision applicant- original accused(hereinafter referred to as "accused") has filed this revision as he has been convicted by Judicial Magistrate, First Class, Kannad in Criminal Case No.219/2009 for offence punishable under Sections 279, 304-A and 337 of the Indian Penal Code. For offence under Section 279 of the Indian Penal Code, he has been convicted and sentenced to suffer R.I. for one month and to pay fine of Rs.500/-, in default to suffer S.I. for 10 days; for offence under Section 304-A of the Indian Penal Code, he has been convicted and sentenced to suffer R.I. for one year and to pay fine of Rs. 3000/-, in default to suffer S.I. for 60 days; for offence under Section 337 of the Indian Penal Code, he has been convicted and sentenced to suffer R.I. for one month and to pay fine of Rs.500/-, in default to suffer S.I. for 10 days. The sentences have been directed to run concurrently.

(3.) The applicant filed Criminal Appeal No.86/2010 before the Sessions Court which came to be dismissed on 24.3.2014. Thus, the present criminal revision application.