KAMLESH VITTHAL TOMBRE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Admit. Heard finally with the consent of learned counsels appearing for the parties.

(3.) The applicant is assailing the judgment dtd. 10/05/2018 by the learned Judicial Magistrate, First Class (Court No. 7), Chandrapur in S.C.C. No. 2617/2015, whereby the applicant is convicted for the offence punishable under Sec. 65(e) and sentenced to suffer rigorous imprisonment for three years and to pay a fine of Rs.25,000.00. In default of payment of fine, he shall further suffer rigorous imprisonment for one month.