MANZOOR AHMAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) BY consent taken up for final hearing.

(2.) MRS. R. R. Mane, waive notice for the respondent.

(3.) BY way of present petition, the petitioner challenges the concurrent orders passed by the learned Judicial Magistrate in S. T. C. No. 217/2002, dated 25th April, 2007, thereby convicting the petitioner for the offence punishable under Sections 353 and 323 of the IPC, and sentencing him to suffer rigorous imprisonment for one month and to pay fine of Rs. 500/-, in default to suffer rigorous imprisonment for 10 days under Section 353 of the IPC. The petitioner was also sentenced to suffer S. I. for 15 days and to pay fine of Rs. 500/- in default to suffer S. I. for 5 days under Section 323 of the IPC, and the order dated 11th July, 2007, passed by the Sessions Judge, Jalna in Criminal Appeal No. 37/2007, dismissing the appeal.