DILIP V. PARMAR Vs STATE OF MAHARASHTRA
Bench: B.N. AGRAWAL,G.S. SINGHVI,AFTAB ALAM, ,
Case number: Crl.A. No.-000092-000092 / 2000
Diary number: 16731 / 1999
Advocates: T. N. SINGH Vs
RAVINDRA KESHAVRAO ADSURE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.92 OF 2000
Dilip V. Parmar & Anr. ...Appellant(s)
Versus
State of Maharashtra ...Respondent(s)
With Criminal Appeal No.93 of 2000
O R D E R
Heard learned counsel for the parties.
The appellants of these appeals were convicted by the Trial Court under
Section 330 read with Section 34 of the Indian Penal Code, 1860. Appellant No.1 in
Criminal Appeal No.92 of 2000 was sentenced to undergo rigorous imprisonment for
a period of three years and to pay fine of Rupees three thousand; in default, to
undergo further imprisonment for a period of six months. So far as Appellant No.2 in
Criminal Appeal No.92 of 2000 and appellants in Criminal Appeal No.93 of 2000 are
concerned, they were sentenced to undergo rigorous imprisonment for a period of two
years and to pay fine of Rupees five hundred each; in default, to undergo further
imprisonment for a period of one month. On appeal being preferred, High Court
confirmed the conviction. Hence, these appeals by special leave.
...2/-
- 2 -
Having heard learned counsel appearing on behalf of the parties and
perused the records, we are of the view that the Trial Court as well as the High Court
have recorded conviction of the appellants upon threadbare discussion of evidence
and no interference by this Court is called for.
The appeals, accordingly, fail and the same are dismissed.
The bail bonds of the appellants, who are on bail, are cancelled and they
are directed to be taken into custody forthwith to serve out the remaining period of
sentence for which the matter shall be reported to this Court by the Trial Court
within two months from the date of receipt of copy of this order.
......................J. [B.N. AGRAWAL]
......................J. [G.S. SINGHVI]
......................J. [AFTAB ALAM]
New Delhi, October 22, 2008.