DAULAT ANANDA CHOUDHARI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Counsel for the petitioner and learned APP for State.

(2.) On 3rd August, 1999 Rule was issued and the matter was expedited. There was no interim relief.

(3.) The petitioner/original accused feels aggrieved by the order dated 26.9.1994 of Judicial Magistrate, First Class, Navapur in STCC No. 117/1988, who recorded conviction against the petitioner/accused. Being aggrieved by the said order of conviction, the petitioner/accused herein moved the learned Additional Sessions Judge, Nandurbar in Criminal Appeal No. 39/1994. The learned Additional Sessions Judge altered the sentence from two months, recorded by JMFC, to till rising of the Court. However, the fine amount was not changed. The learned Sessions Judge also directed confiscation of sale proceeds of the unsealed groundnuts amounting to Rs. 17,301.30 ps., which were handed over the petitioner/accused on Supratnama bond.