UTTAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Present application has been filed under Section 389 of Cr.P.C. for getting his sentence suspended and releasing him on bail.

(2.) Heard Shri NS Ghanekar, learned Advocate for applicant and learned APP Shri SN Morampalle for Respondent-State.

(3.) It has been vehemently submitted on behalf of the applicant that he has been convicted thus, -