SHRINIVAS PANDHARINATH ANANTWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Present application has been filed for suspension of sentence by the original accused persons which have been convicted in Sessions Case No.47 of 2013 by learned Additional Sessions Judge, Bhokar on 31/12/2019. They have been sentenced thus ;

(2.) Heard learned advocate for applicant and learned APP.

(3.) It has been submitted on behalf of the appellants / applicants that, the sentence that has been awarded is short sentence. All the applicants/ appellants were on bail throughout the trial and they have not misused the liberty. They have every hope of success in the appeal. The First Information Report was lodged only on count of political rivalry as it has come that the informant had lodged petition for declaration of the election in which the wife of appellant No.1 got elected as President of Municipal Council. Further in the cross complaint filed by the present applicant/appellant No.1, the informant has been convicted for the offence punishable under Sec. 324 of IPC.