DINKAR DEORAM KAMBLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) ALTHOUGH this appeal is not on final hearing board and the bail application is only on board but, since the counsel for the parties do not object to my finally deciding it, I propose doing so; especially because the substantive sentence awarded to the appellant is 6 months R. I. and he has already been in jail for nearly 1 month. In addition, I find that the paper book is ready; is attached to the bail application; and the record and proceedings have been received by this Court.

(2.) THE appellant aggrieved by the Judgment and order dated 8-7-1992, passed by the Additional District and Sessions Judge, Nasik in Sessions Case No. 101 of 1992, convicting and sentencing him to undergo 6 months R. I. and to pay a fine of Rs. 500/- and in default to further undergo S. I. for one month, under section 324 I. P. C. has come in appeal before me.

(3.) ALONG with the appellant his wife Mangala Dinkar Kamble was also tried but, she was acquitted by the impugned judgment.