STATE OF MAHARASHTRA Vs. KALURAM TUKARAM SHINDE

JUDGEMENT

(1.) IN these two appeals, the accused are different, however, a common judgment was passed since the case against the respondents/accused is common.

(2.) THE appeals are filed by the State of Maharashtra for enhancement of sentence.

(3.) COMPLAINT was filed and Criminal Case No. 302/92 was registered against respondent-B. G. Kale, and Criminal Case No. 303/92 was registered against respondent-Kaluram Tukaram Shinde. Both cases were for offence punishable under section 190 (2) of the Motor Vehicles Act, 1988, for excessive emission of smoke from the motor vehicle by the concerned accused.