MAHABUBLI MULLA Vs. STATE

JUDGEMENT

(1.) Heard. Rule. Respondent waives service. By consent, returnable forthwith and taken up for hearing and final disposal.

(2.) The applicant has been convicted by the learned JMFC, Panaji of an offences punishable under Section 279, 304-A of IPC by the impugned judgment and order dated 27/07/2018. He is sentenced to undergo simple imprisonment for thirty days for an offence punishable under Section 279 of IPC. He is sentenced to undergo simple imprisonment for a period of sixty days for an offence punishable under Section 304-A of IPC. It seems that no fine is imposed.

(3.) An appeal preferred by the applicant bearing no.45/2019 in the Court of Additional Sessions Judge, Panaji also came to be dismissed on 09/08/2019.