ABDUL SAJID MOHD ISMAIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this Revision Application, the applicant ( original accused No.1) in Regular Criminal Case No.207/1997 on the file of Judicial Magistrate, First Class Malegaon, Dist. Washim, challenged the legality, propriety and correctness of the judgment and order passed by the learned Additional Sessions Judge, Washim in Criminal Case No. 70/2000 dated 26th March 2004, whereby the appeal by the applicant came to be dismissed.

(2.) It appears that by the judgment and order dated 16.11.2000 the learned JMFC Malegaon Dist. Washim in Regular Criminal Case No.207/1997 was pleased to acquit the present applicant of offence punishable under section 457 of the Indian Penal Code; however, he was found guilty of offence punishable under section 380 of the IPC and sentenced to RI for six months and to pay a fine in the sum of Rs. 500/- in default, to suffer RI for 15 days. The appeal challenging the said conviction and sentence was heard and decided by the reasoned judgment and order passed by the learned Additional Sessions Judge, Washim in Criminal Appeal No.70/2000 on 26th March 2004.

(3.) The applicant and his Advocate absent.