STATE OF MAHARASHTRA Vs. PULIAN VARKEY STEPHEN

JUDGEMENT

(1.) THE grievance of the appellant in this appeal preferred under section 377 Cr.P.C. is that the Additional Chief Metropolitan Magistrate, 8th Court, Esplanade, Bombay, vide his Judgment and order dated 14-6-1984, passed in Case No.87/CW/ of 1984, has awarded an inadequate sentence to the respondent and hence the same be enhanced. A perusal of the impugned judgment shows that the trial Court convicted the respondent on three counts namely :

(2.) IN short, the prosecution case runs as under:

(3.) IN the result, this appeal stands dismissed.