PARASHRAM SHANKAR KHALKAR Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Criminal Revision Application is filed against the judgment and order passed by the Additional Sessions Judge, Nasik, on 9 January 1997 in Criminal Appeal No. 75 of 1993, dismissing the Appeal of the Applicant. The Appeal had arisen out of the judgment of the learned Chief Judicial Magistrate, Nasik passed on 3 November, 1993. The learned Chief Judicial Magistrate convicted the Applicant for the offences punishable under sections 408 and 477-A of the Indian Penal Code.

(2.) The learned Additional Sessions Judge has dismissed the Appeal and had maintained the conviction and sentence of the Applicant.

(3.) The prosecution case was mainly based upon the evidence of an auditor.