NILESH SUKLAL BHOI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Present application has been filed by the original accused for suspension of sentence awarded to him in Sessions Case No.40/2018 by learned Additional Sessions Judge, Bhusawal, Dist. Jalgaon on 21.12.2019.

(2.) The applicant has been sentenced thus -

(3.) Heard learned Advocate Mr. M.L. Wankhade for applicant and learned APP Mr. P.G. Borade for respondent-State.