SANJAY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application filed by the applicant convict under sec. 389 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code" for short) wherein the applicant has prayed that the applicant be released on bail by suspending the sentence imposed by the concerned trial court, during the pendency of the main Criminal Appeal.

(2.) Heard Mr. K.S. Chandrani, learned advocate for the applicant and Mr. Hardik Soni, learned APP for the respondent State.

(3.) Mr. Chandrani, learned advocate for the applicant submitted that the present applicant is original accused No. 2, who came to be convicted by the 3rd Additional Sessions Judge, Rajkot vide judgment and order of conviction dtd. 21/06/2021 passed in Sessions Case No. 169 of 2015 for the offences punishable under sec. 302 read with sec. 114 of Indian Penal Code and under sec. 135 of the Gujarat Police Act and is sentenced to undergo Life Imprisonment.