PARMESHWAR MAHADEO NAVATRE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Deshmukh, learned Counsel appointed to represent the interest of the Applicant and Ms. Newton, learned APP for the Respondent-State of Maharashtra.

(2.) By the present Criminal Revision Application, the challenge is to the legality and validity of the Judgment and Order dtd. 27/9/2002 passed by the learned Additional Chief Metropolitan Magistrate, 24th Court, Borivali, Mumbai in Case No.346/P/1995 as also the Judgment and Order dtd. 16/1/2003 passed by the learned Additional Sessions Judge, Greater Bombay in Criminal Appeal No.167 of 2002.

(3.) By the impugned Order dtd. 27/9/2002 of the learned Additional Chief Metropolitan Magistrate, the Applicant has been convicted for the offence punishable under Sec. 304A of the Indian Penal Code, 1860 and sentenced to suffer rigorous imprisonment for 6 months and to pay a fine of Rs.5,000.00 in default to suffer rigorous imprisonment for 3 months. The said Order has been confirmed by the learned Appellate Court.