BHASKAR SHANKAR WAGH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule made returnable forthwith. Heard by consent.

(2.) By way of present petition, the petitioner challenges the order dated 31st October 2007 passed by the learned Special Judge, Dhule, on the letter dated 23rd August 2007 addressed by the Special Public Prosecutor, Dhule. The order dated 31st October 2007 reads thus :-

(3.) The petitioner, who is accused no.1 in Special Case No. 6 of 1991, is convicted of the offence punishable under Section 120-B of the Indian Penal Code and sentenced to suffer rigorous imprisonment for four years and to pay a fine of Rs. 4,000/-, in default, to suffer rigorous imprisonment for one year. He is also convicted of the offence punishable under Section 409 read with Section 120-B of the Indian Penal Code and sentenced to suffer imprisonment for life and to pay a fine of Rs. 10,00,000/-, in default, to suffer rigorous imprisonment for three years. He is also convicted of the offence punishable under Section 477-A read with Section 120-B of the Indian Penal Code and sentenced to suffer rigorous imprisonment for seven years and to pay a fine of Rs. 10,000/-, in default, to suffer rigorous imprisonment for one year.