ARUN VIRAPPA KOLI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THIS appeal takes exception to the Judgment and order passed by the III Ad-hoc Additional Sessions Judge, Thane dated June 27, 2003 in Sessions Case No. 186 of 2002. The appellant alongwith one Shivanand Ambadas Pujari was tried for offence punishable under section 460 r/w 34 of I. P. Code. The trial Court after adverting to the evidence on record has found the appellant guilty of offence under section 459 of I. P. Code and ordered to undergo sentence of Rigorous Imprisonment for five years and to pay fine of Rs. 300/- i. d. to suffer S. I. for one month.

(3.) THE counsel for the appellant at the hearing of this appeal confined his argument to the nature of offence and quantum of sentence.