AHZAZ YUNUSBHAI MANSURI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) At the outset, learned counsel for the applicants does not press this application qua applicant No.2 - original accused No.3 - Riyaz Yunusbhai Mansuri.

(2.) Rule. Learned APP waives service of notice of rule on behalf of respondent - State of Gujarat.

(3.) In this application filed under section 398 of the Code of Criminal Procedure, 1973, the applicant No.1 - original accused No.2 - Ahzaz Yunusbhai Mansuri has prayed to suspend the sentence and grant regular bail pending the Criminal Appeal No.1218 of 2016 filed against the judgment and order of conviction and sentence dated 26.05.2016 rendered by the learned Special Judge [POCSO] and Additional Sessions Judge, Gandhinagar in Sessions Case No.121 of 2011 convicting the applicant No.1 under Sections 302, 323, 324, 504 read with Section 34 of the Indian Panel Code and sentencing him to undergo rigorous imprisonment for life and to pay fine of Rs.5,000/-? in default to to further undergo simple imprisonment for six months for the offence punishable under Section 302 read with Section 34 of the IPC; sentencing to undergo six months simple imprisonment and to pay fine of Rs.500/-? in default to further undergo one month simple imprisonment for the offence under Section 323 read with Section 34 of the Indian Penal Code; sentencing to undergo one year rigorous imprisonment and to pay Rs.1,000/-? fine and in default to undergo one month simple imprisonment for the offence punishable under Section 324 read with Section 34 of the Indian Penal Code; and sentencing to undergo six months rigorous imprisonment and to pay fine of Rs.500/-? and in default to further under one month simple imprisonment for the offence under Section 504 read with Section 34 of the Indian Penal Code.