P.A.PAREKH Vs. MAHARASHTRA POLLUTION CONTROL BOARD

JUDGEMENT

(1.) Revision Application is filed by Applicants ' original Accused Nos.3 and 4 challenging the judgement dtd. 23/8/2002 passed by the Court of Additional Sessions Judge, Raigad in Criminal Appeal No.03 of 1997 whereby judgment dtd. 31/12/1996 in Regular Criminal Case No.324 of 1988 has been confirmed. By judgment dtd. 31/12/1996, Trial Court convicted Applicants ' Accused for offences under Ss. 44 readwith 25 and 26 of the Water (Prevention and Control of Pollution) Act, 1974 (for short 'the said Act') and sentenced each of them to suffer rigorous imprisonment for one and a half year and to pay fine of Rs.1,000.00 . On 23/8/2002 the impugned judgment was stayed and on 19/9/2002 the CRA was admitted by this Court.

(2.) Briefly stated, facts necessary for adjudicating the Revision Application are as follows:-

(3.) By order dtd. 19/9/2002, this Court has continued the bail granted to Applicants ' Accused by the Lower Court on furnishing fresh bonds.