BALASAHEB NIVRUTTI JAGTAP Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) This revision application is contested by the son of original accused late Balasaheb Nivrutti Jagtap, who died pending Criminal Appeal No.72 of 2000, which was preferred challenging the judgment of conviction.

(2.) The accused was prosecuted for offence punishable under Sections 323 , 332 and 353 of Indian Penal Code (' IPC '). Learned Chief Judicial Magistrate, Satara convicted the accused for the aforesaid offences. The accused was sentenced to suffer rigorous imprisonment for three months for each of the offences by judgment and order dated 12th December 2000. The appeal preferred against the said judgment and order convicting the accused, was dismissed by Sessions Court by judgment and order dated 29th November 2004.

(3.) The brief facts of the prosecution case are as follows: