KRISHNA Vs. KALLIMULLA

JUDGEMENT

(1.) On last date i.e. 08th February, 2019, following order was passed :-

(2.) Today also, none appears on behalf of respondent No.1. As per order dated 08th February, 2019, today, revision is fixed for final hearing even in the absence of learned Counsel for respondent No.1.

(3.) Heard Shri R.B. Gaikwad, learned Counsel appearing on behalf of the applicant. He has pointed out the judgment of learned Additional Chief Judicial Magistrate, Nagpur thereby convicting respondent No.1 (hereinafter referred as accused) and sentencing him to pay fine of Rs.7,02,000/-, in default, to suffer SI for six months. The appeal was filed by the accused before Sessions Judge, Nagpur. Learned Additional Sessions Judge, Nagpur in Criminal Appeal No. 166 of 2011, partly allowed the appeal and modified the sentence to the extent that instead of fine of Rs.7,02,000/-, he is directed to pay fine of Rs.5,02,000/-.