MOHAMMED SHABBIR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 18th May 2009 delivered by the Additional Sessions Judge, Mumbai, convicting the appellant, who was the accused in Sessions case No.720 of 2008 tried by the learned Additional Sessions Judge, of offences punishable under Sections 489B of the IPC and 489C of the IPC. The learned Additional Sessions Judge sentenced the appellant to suffer Rigorous Imprisonment for 3 years, on each of the said two counts. Additionally, he also imposed a sentence of fine with respect to the offence punishable under Section 498B of the IPC.

(2.) When the appeal came up for final hearing, it was revealed that the appellant was released from prison after having undergone the sentence. Shri Kocharekar, the learned counsel for the appellant, nevertheless, submitted that the appellant has a good case on merits and he would argue the appeal notwithstanding that the appellant has served the entire sentence awarded to him.

(3.) I have heard Shri Kocharekar, the learned counsel for the appellant. I have heard Smt.M.R.Tidke, the learned APP for the State. I have gone through the evidence adduced during the trial and the impugned judgment.