ARCHANA Vs. STATE OF MAHARASHTRA AND ORS.

JUDGEMENT

(1.) RULE . Rule made returnable forthwith. Heard finally by consent of parties, in view of the order passed by this Court on 24.2.2015 that the matter was to be decided finally at the stage of admission.

(2.) HEARD Shri Mahesh Rai, learned counsel for the applicant, learned APP for respondent no. 1 and Shri Anthony, learned counsel for respondent no. 2.

(3.) SUMMARY Cri. Case No. 6325/12 was culminated into an order of conviction of the present petitioner by the J.M.F.C. Wardha on 03.1.2015. The learned Magistrate directed that the petitioner shall undergo rigorous imprisonment for three months. The learned Magistrate also directed the petitioner to pay Rs. Four lac to the complainant by way of compensation within a period of two months from the date of judgment, i.e. 03.1.2015.