ONKARNATH PARSHURAM MISHRA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) I have heard Mr. P. P. Hudlikar for the applicant and Mr. S. R. Borulkar, for respondent. I have also perused the impugned order dated 1-2-91, passed by the Addl. Sessions Judge, Thane in Criminal Appeal No. 114 of 1986. I find that the courts below have rightly concluded that the applicant was guilty for offence punishable under section 409 of I. P. C. I find that the conviction of the applicant for the said offence is based on good evidence. I also find that the impugned order is not vitiated by any illegality. Sentence, in my view, also does not call for any interference.

(2.) IN the result, this revision is dismissed and the rule is discharged. The applicant is on bail. He shall be taken into custody to serve out his sentence. Application dismissed.