SIDDARTH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this appeal, appellant (accused No.2 Siddarth) has challenged judgment and order dtd. 30/6/2006 passed by learned Judge, Special Court for ACB, Nagpur (learned Judge of the trial court) in Special Case No.23/1999.

(2.) By the said judgment impugned, learned Judge of the trial court convicted accused No.2 Siddarth for offence punishable under Sec. 12 of the said Act and sentenced to undergo rigorous imprisonment for one year and to pay fine Rs.500.00, in default, to undergo further rigorous imprisonment for three months.

(3.) The other accused, who was accused No.1 and was convicted, also filed appeal bearing Criminal Appeal No.389/2006 against the said judgment impugned. However, during pendency of the said appeal, accused No.1 died and, therefore, his appeal stood abated.