SUMIT @ BAZUKA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) ADMIT. Taken up for final disposal forthwith by the consent of learned counsel for the parties.

(3.) By preferring this revision, the applicant has challenged the concurrent findings of learned Judicial 2025:BHC-NAG:2697 Magistrate, First Class, Court No.3, Pulgaon in Regular Criminal Case No.123/2017 dtd. 10/1/2018, confirmed in Criminal Appeal No.12/2018 by Additional Sessions Judge, Wardha, by which the applicant is convicted for the offence punishable under Sec. 392 of the Indian Penal Code (for short, 'the I.P.C.') and sentenced to suffer rigorous imprisonment for two years and to pay a fine of Rs.1,000.00, in default to suffer further rigorous imprisonment for three months.