GEORGE CYRIAC MARUTHUKUNNEL Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Criminal Revision Application is filed against the order passed by the Additional Sessions Judge, Greater Bombay, partly allowing the Appeal of the Applicant. The Applicant was convicted by the learned Metropolitan Magistrate, 35th Court, C.S.T., Mumbai for the offence punishable under sections 353 and 504 of the Indian Penal Code.

(2.) The learned Additional Sessions Judge acquitted the Applicant of the offence punishable under section 504 of the IPC and maintained his conviction for the offence punishable under section 353 of the IPC.

(3.) The allegations against the Applicant in brief, before the learned trial Magistrate's Court, were that the Applicant had assaulted and/or used criminal force against R.P.F. Police Constable, while he was discharging his duties, as R.P.F. Constable. The incident in question had occurred in the main reservation hall.