VITHAL BHANUDAS BHANDWALKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally by the consent of the learned counsel for the parties.

(2.) Heard all the parties.

(3.) All the present petitioners were convicted by the learned Judicial Magistrate First Class, Paranda in R.C.C. No. 117 of 2008 on 03.04.2013 for the offence punishable under section 326 read with 34 of the Indian Penal Code. Each of them were sentenced to suffer rigorous imprisonment for eighteen months and to pay fine of Rs.5,000.00 [Rupees Five Thousand]. They were acquitted of the offences punishable under section 504 and 506 of the Indian Penal Code.