- (1.) Application for impleadment is allowed.
(2.) Leave granted.
(3.) The appellant was charged for having committed offence punishable under Sections 420, 468 & 471 of the Indian Penal Code (I.P.C.). The Chief Judicial Magistrate at Beed (Maharashtra), after trial of the case, convicted the appellant under all the three Sections and sentenced him to undergo simple imprisonment for one year and a fine of Rs.5,000/- under Section 420 of the I.P.C. and to further undergo simple imprisonment for six months and to pay a fine of Rs.5000/- separately under Sections 468 and 471 of the I.P.C.;