SHIVAJI DAMODAR KARNE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Ms. Deshmukh, learned Advocate for Applicant and Mr. Mali, learned APP for State.

(2.) This Criminal Revision Application (for short "CRA") takes exception to the twin judgments dtd. 28/2/2001 passed by the learned 28thEsplanade Court, Mumbai in CC No.40/P/98 and dtd. 18/6/2002 passed by the Additional Sessions Judge, Mumbai in Criminal Appeal No.102 of 2001. Crime is registered under Sec. 279 and 304-A of the Indian Penal Code, 1860 (for short "IPC") against the Applicant. Applicant is a bus driver in the BEST. First Informant is a traffic police constable who lodged the complaint. Applicant is convicted and sentenced to suffer simple imprisonment of three months and to pay fine of Rs.1,000.00 and in default to suffer simple imprisonment for one month.

(3.) As per order dtd. 17/7/2019 passed by this Court, Legal Aid Committee appointed Advocate Ms. Chitrali Deshmukh to represent and espouse the cause of the Applicant.