KRISHNA MANGUTKAR Vs. STATE OF GOA

JUDGEMENT

(1.) Heard rival submissions at length on this Criminal Revision Application preferred by the present petitioner/original accused challenging both the earlier concurrent decisions against him in the matter of offences punishable under sections 279, 337 and 304- A of I.P.C.

(2.) The present petitioner was convicted by the Judicial Magistrate First Class vide order dated 22/3/2013 in Criminal Case No.89/S/2009/B for the offences mentioned above and was sentenced to suffer imprisonment for six months and pay fine of Rs.1000/- for the offence under section 279 I.P.C. He was directed to suffer simple imprisonment for six months and to pay fine of Rs.2000/- for the offence punishable under section 304-A of I.P.C. Thirdly, he was sentenced to suffer imprisonment for one month and pay fine of Rs.500/- for the offence punishable under section 337 of I.P.C. Substantive sentences were directed to run concurrently.

(3.) Being aggrieved by the said judgment and order of conviction, Criminal Appeal No.45 of 2013 was preferred before the Sessions Judge (FTC), North Goa, Panaji. Said appeal was dismissed vide order dated 16/11/2013. As such, the present Criminal Revision is preferred.