APPU JAKKA BHILAWADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) BY this revision the petitioner has impugned the judgment and order dated 17.10.1992 passed by the Additional Sessions Judge, Sangli, in Criminal Appeal No.58 of 1989 whereby the judgment and order dated 10.5.1989 passed by the JMFC, Sangli, convicting and sentencing him to undergo 3 months R.I. and to pay a fine of Rs.1000/- in default to undergo S.I. for 3 months, for an offence punishable under section 409 I.P.C. has been confirmed.

(2.) THE prosecution case in short is that the petitioners was serving as Secretary of Laxmi Nagari Sahakari Pat Sanstha Ltd., Savalwadi and in the said capacity embezzled Rs.1055/- during 21.5.1977 to 30.1.1980.

(3.) THIS leaves me with only question viz. that of sentence.