EDWIN PIGAREZ Vs. STATE OF KERALA

JUDGEMENT

(1.) By way of this application, the applicant/appellant is seeking suspension of sentence/grant of bail, during the pendency of the appeal(s).

(2.) We have heard Mr. R. Basant, learned senior counsel appearing for the applicant/appellant and Mr. P.V. Surendranath, learned senior counsel appearing for the respondent(s).

(3.) Mr. Surenderanath, learned senior counsel has vehemently opposed this application on the ground that the applicant/appellant has been concurrently held guilty for committing the heinous offence.