VIDYASAGAR IRAPPA MANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Appellant is convicted for the offence punishable under Section 417 of the Indian Penal Code and is sentenced to suffer rigorous imprisonment for one year and for the offence punishable under Section 494 of the Indian Penal Code and is sentenced to suffer rigorous imprisonment for six years and to pay a total fine of Rs.1000/ by the learned District Judge 9 and Additional Sessions Judge, Thane in Sessions Case No.37 of 2015 by its Judgment and Order dated 11.12.2015. The said Judgment and Order dated 11.12.2015 is impugned herein.

(2.) The record indicates that in the present appeal, the appellant was granted bail by this Court by an Order dated 4.10.2016 on certain conditions. As the applicant was unable to furnish surety in the sum of Rs.20, 000/ he preferred Criminal Application No.197 of 2018 through Jail, for reduction of the bail amount and for releasing him on bail by furnishing PR bond. As the Advocate for the appellant did not remain present on earlier occasion, this Court by an order dated 23.2018 appointed Mrs. Farhana Shah, the learned Advocate from the panel of High Court Legal Services Committee to represent the applicant and to espouse his cause.

(3.) Heard Mrs. Farhana Shah, learned Advocate appointed to represent the applicant and the learned APP. for the State. Perused the record.