SUNIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Present application has been filed by original accused No.1 for suspending the sentence awarded to him by learned Additional Sessions Judge, Vaijapur on 03-04-2019 in Sessions Case No.48 of 2016.

(2.) Present applicant has been convicted for the offence punishable under Section 376(1) read with Section 109 of Indian Penal Code and sentenced to suffer rigorous imprisonment for seven years and to pay fine of Rs.500/-(Rs. Five hundred only), in default, to suffer simple imprisonment for three months. He has been acquitted of the offence punishable under Sections 506 of Indian Penal Code and Section 3(i)(xi) and 3(ii) (v) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(3.) Heard learned Advocate Mr. S. G. Bobde for applicant and learned APP Mr. B. V. Virdhe for respondent-State.