THOMAS TANGAPAN SHETTIYAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant through this appeal has challenged the judgment and order dated 26.12.2006 passed by the learned Additional Sessions Judge Kurla, Bombay in Sessions Case No. 808 of 2006. By the said judgment and order, the learned Judge convicted the appellant under Section 392 read with Section 34, 365 and 170 of IPC. For the offence under Section 392 of IPC, the appellant was sentenced to suffer RI for five years and fine of Rs.3,000/- in default RI for one month. For the offence under Section 365 of IPC, the appellant was sentenced to suffer RI for three years and fine of Rs.3,000/- in default RI for one month. For the offence under Section 170 of IPC, the appellant was sentenced to SI for three months. The learned Judge directed that all the substantive sentences of imprisonment to run concurrently.

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

(3.) I have heard the learned advocate for the appellant and the learned APP for the State. I have perused the judgment and order as well as evidence on record.