ARUNKUMAR UDAYRAJ SINGH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Dharap, learned Advocate for Applicant appointed through the Legal Aid Committee and Ms. Tidke, learned APP for Respondents ' State.

(2.) Present Criminal Revision Application (for short 'CRA') takes exception to concurrent judgments passed by the learned Trial Court and Appellate Court convicting Revision Applicant for offences punishable under Ss. 279, 337, 338 and 304A of the Indian Penal Code, 1860 (for short 'IPC'). Applicant is convicted and sentenced to suffer rigorous imprisonment for one year and fine of Rs.10,000.00, in default to suffer simple imprisonment for six months for offence punishable under Sec. 304 IPC, suffer rigorous imprisonment for six months alongwith fine of Rs.1000.00, in default suffer simple imprisonment for two months for the offence punishable under Sec. 338 of IPC and to pay fine of Rs.1000.00 for offence punishable under Sec. 279 IPC and suffer rigorous imprisonment for six months and fine of Rs.1000.00, in default suffer simple imprisonment for two months for offence punishable under Sec. 337 of IPC.

(3.) Applicant is presently on bail.