FAROOQ K. KHAN Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant was prosecuted on the allegation of having committed offences punishable under section 392 of the IPC read with section 397 of the IPC, and the offence punishable under section 135 of the Bombay Police Act. The learned Addl. Sessions Judge for Greater Bombay, after holding a trial, found the appellant guilty of the offence punishable under section 392 of the IPC read with section 397 of the IPC, and sentenced him to suffer Rigorous Imprisonment for 7(seven) years. The learned Addl. Sessions Judge found the appellant not guilty of the offence punishable under the Bombay Police Act, and acquitted him of the said offence. Being aggrieved by his conviction and the sentence imposed upon him by the Addl. Sessions Judge, the appellant has approached this Court by filing the present Appeal.

(2.) As the counsel for the appellant did not remain present before the Court, at the time of final hearing of the Appeal, inspite of repeated adjournments granted, Shri P.G. Sawant, Advocate was appointed to prosecute the Appeal under the Free Legal Aid Scheme.

(3.) I have heard Mr.P.G.Sawant, the learned counsel for the appellant. I have heard Mrs.S.GajareDhumal, learned APP for the State. With their assistance, I have gone through the evidence adduced during the trial. I have carefully gone through the impugned order.