KURSHNA YASHWANT MALI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Advocate for the Applicant-accused and learned APP and learned Advocate for the first informant - relative of the accused.

(2.) He was convicted by the Court of the JMFC, Islampur on 16/07/2019 for the offence punishable under Ss. 324, 323, 504 and 506 of the Indian Penal Code. The sentence imposed is as follows :

(3.) He preferred an appeal. Though initially, he engaged an advocate, at the time of hearing, his learned Advocate has not appeared and he himself has argued the appeal as the Court of the Additional Sessions Judge has not granted sufficient time to engage another advocate. His submission is on page no. 65. It is true that in para no. 6 of the Appellate Court Judgment, there is a reference of appeal being argued by the Appellant himself. The appeal was dismissed and judgment and sentence were maintained and that is why present Revision.