SUNIL PARMESHWAR MUDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) The applicant is assailing the judgment dtd. 21/2/2018 in Regular Criminal Case No.45/2016 passed by the Judicial Magistrate First Class, Hinganghat, whereby the Applicant is convicted for the offences punishable under Sec. 354 of IPC and sentence to suffer rigorous imprisonment for 1 year and to pay fine of Rs.2,000.00, in default of payment of fine further suffer simple imprisonment for one month. He is further convicted for the offence punishable under Sec. 452 of IPC and sentenced to suffer rigorous imprisonment for 1 year and to pay a fine of Rs.3,000.00 and in default of payment of fine simple imprisonment for one month. The said judgment and order of conviction was challenged by the present Applicant before the learned Additional Sessions Judge, Hinganghat, District Wardha and the Learned Sessions Judge has modified the order of sentence and acquitted the present Applicant of the offence punishable under Ss. 354 and 452 of IPC and convicted for the offence punishable under Sec. 352 of IPC and sentenced to suffer rigorous imprisonment for 1 month and to pay fine of Rs.300.00 in default of payment of fine to suffer rigorous imprisonment for 10 days. He is further convicted for the offence punishable under Sec. 451 of IPC and sentenced to suffer rigorous imprisonment for 1 year and to pay a fine of Rs.2,000.00 in default of payment of fine suffer rigorous imprisonment for 15 days.

(3.) The brief facts of the case which are necessary for the disposal of the Revision as under: