STATE OF MAHARASHTRA Vs. RAMESHCHANDRA LALLUBHAI PARMAR

JUDGEMENT

(1.) Heard the learned APP for the Appellant-State.

(2.) The Appellant-State of Maharashtra has preferred this appeal for enhancement of sentence imposed upon the Respondent-accused by judgment and order dated 9th April, 1992 passed by the learned Judicial Magistrate F.C. (Anti-Corruption) Court Pune in RCC No.822 of 1985. By the said judgment and order, the learned Judicial Magistrate F.C. convicted the Respondent under Sections 409 and 468 of IPC and sentenced him to suffer S.I for 7 days and pay a fine of Rs.300/- i/d S.I. for three months.

(3.) The prosecution case briefly stated is as under: