Surekha Shambhu Shinde vs The State Of Maharashtra
2022 Latest Caselaw 6922 Bom

                                     Ethape                  1               27-Revn-232-2022.doc




                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          CRIMINAL APPELLATE JURISDICTION

                                        REVISION APPLICATION NO. 232 OF 2021

                                Surekha Shambhu Shinde                 Applicant

                                       Versus
             Digitally signed
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DNYANESHWAR DNYANESHWAR
ASHOK ETHAPE ASHOK ETHAPE
             Date: 2022.07.21
             14:37:59 +0530




                                The State of Maharashtra               Respondent

                                Mr. Rushikesh Kale i/by Viresh V. Purwant for Applicant.
                                Mr. S. R. Agarkar, APP for respondent/State.

                                                      CORAM : PRAKASH D. NAIK, J.

                                                      DATE       : 19th July 2022
                                PC :

1. The applicant has been convicted vide judgment and

order dated 03.02.2020 passed by learned JMFC, 5 th Court

Solapur for the ofence punishable under Sections 23 of the

Juvenile Justice Act and sentenced to sufer imprisonment of

six months with a fne of Rs. 5,000/- . The applicant

preferred appeal challenging the judgment of trial Court.

The appellate Court vide judgment and order dated

01.10.2021 partly allowed the appeal. The sentence of

conviction was modifed and the applicant was directed to

pay fne of Rs. 5,000/-. The order further indicate that the

fne amount has been already deposited. Thus, the

sentence of imprisonment was apparently set aside.

      Ethape                 2              27-Revn-232-2022.doc


2.    Admit.


3     Call for record and proceedings.




                                 (PRAKASH D. NAIK, J.)