Suresh Laxman Bangar vs Shivram Kalu Bangar And Anr
2021 Latest Caselaw 4756 Bom

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               IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                      CRIMINAL APPELLATE JURISDICTION

               CRIMINAL REVISION APPLICATION NO. 339 OF 2003

Suresh Laxman Bangar                                ....Applicant.
           Vs.
Shivram Kalu Bangar & Anr.                          ....Respondents.

                                        WITH

               CRIMINAL REVISION APPLICATION NO. 345 OF 2003

Budhaji Pandurang Bangar & Ors.                     ....Applicants.
           Vs.
Shivram Kalu Bangar & Anr.                          ....Respondents.

None for the Applicant/s.
Mr. Vilas Tapkir for the Respondent No.1
Mr. Amit Palkar, APP for the Respondent No.2-State.

                                         CORAM : A. S. GADKARI, J.

DATE : 16th MARCH, 2021.

P.C.:-

None for the Applicant/s.

2 These Revision Applications are filed by the Original Accused.

The Applicants were convicted for the offence punishable under Section

452 read with Section 34 and Section 323 read with Section 34 of the

Indian Penal Code and were sentenced to suffer maximum rigorous

imprisonment for one month and to pay fine of Rs.500/- each by the

learned Judicial Magistrate, First Class, Khed in RCC No.208 of 1998 by its

impugned Judgment and Order dated 27th December, 2001.

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        3                Criminal Appeal No.4 of 2002 preferred by the Applicants was

partly allowed by the learned 11 th Additional Sessions Judge, Pune by its

Judgment and Order dated 15th May, 2003. The Appellate Court while

modifying the Trial Court's Judgment and Order, convicted the Applicants

for an offence committed under Section 441 and punishable under Section

447 of the Indian Penal Code and sentenced the Applicant to suffer simple

imprisonment till rising of the Court and to pay fine of Rs.600/- each.

4 Record further indicates that, this Court admitted the aforesaid

Revision Applications on 20th July, 2004 and 16th June, 2005 respectively

however, no interim relief was granted to the Applicants.

It further appears that, the Applicants have already undergone

the sentence and therefore, are no more interested in pursuing the present

Revision Applications. It may be the reason, the Applicants are not

appearing before this Court consistently.

In view thereof, both the Revision Applications are disposed off.

(A.S. GADKARI, J.) Digitally signed by Sanjiv S. Sanjiv S. Mashalkar Mashalkar Date: 2021.03.19 18:23:54 +0530