PRESENJEET MANABENDRA SEN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The present Criminal Revision Application (for short "CRA") challenges the twin judgments passed by Trial Court and Sessions Court. Applicant has filed the present Revision to challenge judgment dtd. 28/9/2021 passed by the Judicial Magistrate First Class, Pimpri, Pune (for short 'JMFC') in Summary Criminal Case (for short 'SCC') No.1164 of 2018 whereby Applicant is convicted under Sec. 279 of Indian Penal Code, 1860 (for short 'IPC') and sentenced to suffer Rigorous Imprisonment (for short "R.I.") for three months alongwith payment of fine of Rs.500.00. Applicant is also convicted under Sec. 304-A of IPC and sentenced to suffer R.I. for six months alongwith fine of Rs.5,000.00 and in default to suffer R.I. for one month. Thereafter, Applicant filed Criminal Appeal No.154 of 2021 before the Sessions Judge, Pune which has confirmed the conviction and sentence above by its judgment dtd. 24/3/2023 (impugned judgment).

(2.) This Court (Coram: Sarang V. Kotwal, J) on 27/10/2023 passed the following order in Interim Application No.3928 of 2023 filed in present CRA:-

(3.) In view of the above, I heard the learned Advocate for the Applicant and the learned APP on 10/12/2024, when final arguments were concluded.