SHRIKANT DATTU MOHURLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) The applicant is challenging the judgment and order dtd. 07/07/2023 passed by the Judicial Magistrate First Class, Warora, District Chandrapur, in regular Criminal Case 88/2017, whereby the applicant is convicted for the offence punishable under Sec. 323 of the Indian Penal Code, 1860, and sentenced to suffer simple imprisonment for a period of six months and fine of Rs.1000.00 in default, simple imprisonment for one month.

(3.) Being aggrieved and dissatisfied with the same, the applicant preferred the Criminal Appeal bearing No. 22/2023 before the Additional Sessions Judge, Warora, District Chandrapur, which is dismissed, and the sentence imposed by the Judicial Magistrate First Class is confirmed.