SK SAMIR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The present revision is against the judgment of conviction, dated 30th January, 2014 passed by learned Judicial Magistrate, First Class, Akola in Regular Criminal Case No. 159 of 2008 by which the applicant (hereinafter referred as accused ) came to be convicted for the offence punishable under Section 354 of the Indian Penal Code and sentenced him to suffer RI for one year and to pay fine of Rs.2,000/-, in default, to further suffer RI for one month. The appeal preferred by the accused before the learned Sessions Judge, Akola came to be dismissed vide judgment dated 06th March, 2014. Hence the present revision.

(2.) The case of the prosecution against the accused in short is as under.

(3.) Heard Shri Thotange, learned Counsel appearing on behalf of the applicant and Shri S.D. Sirpurkar, learned Additional Public Prosecutor appearing on behalf of the respondent/State.