CHETAN DEEPAKSINGH THAKUR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) ADMIT. Heard finally with the consent of learned Counsel for the parties.

(2.) By this appeal, the appellant has challenged the judgment and order of sentence passed by the Additional Sessions Judge, Amravati in Sessions Case No.228/2018 dtd. 24/03/2022 by which the appellant/accused Chetan Deepaksingh Thakur is convicted of the offence punishable under Ss. 353 of the Indian Penal Code and sentenced to suffer simple imprisonment for 7 days and fine of Rs.6000.00 in default to suffer simple imprisonment for 1 day. He is also convicted of the offence punishable under Sec. 506 of the Indian Penal Code and sentenced to suffer simple imprisonment for 5 days and to pay fine of Rs.4000.00 in default to suffer simple imprisonment for 1 day.

(3.) Brief facts of the prosecution which are necessary for the disposal of the appeal are as under :