RAKESH MATASHARAN SHUKLA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Patel, learned Advocate for the Revision Applicant and Ms. Phad, Learned APP for the State.

(2.) Considering the incarceration of the Revision Applicant in jail since 6/9/2024 and the request made by Mr. Patel citing exigency in view of the sentence being awarded of rigorous imprisonment for three months by the District Court, the Revision Application and Interim Application are heard finally.

(3.) Applicant is convicted under Sec. 248(2) of Cr.P.C. for offences punishable under Ss. 279, 354D and 337 of the Indian Penal Code, 1860 (for short "IPC"). He is sentenced to undergo rigorous imprisonment of three months and to pay fine of Rs.500.00 for offence punishable under Sec. 354D; rigorous imprisonment of three months and to pay fine of Rs.5,000.00 for offence under Sec. 279 and rigorous imprisonment of three years and to pay fine of Rs.500.00 for offence punishable under Sec. 337 of IPC. Upon conviction by Trial Court in R.C.C. No.203 of 2018 Applicant approached District Court by filing Appeal No.100 of 2023 and by judgment dtd. 6/9/2024 the judgment passed by the Trial Court is upheld by modifying the same to the extent of reducing the sentence imposed for offence punishable under Sec. 337 of IPC from three years to three months due to a typographical mistake and Applicant was directed to surrender forthwith. Pursuant thereto, Applicant is in custody from 6/9/2024 till date.