SANTOSH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Present application has been filed for suspension of substantial sentence imposed on the applicant in Special Case No.04 of 2017 by learned Additional Sessions Judge-2, Kopargaon, Dist. Ahmednagar on 26-07-2019.

(2.) The applicant has been convicted for the offence punishable under Section 395 of the Indian Penal Code and sentenced to suffer rigorous imprisonment for ten years and to pay fine of Rs.10,000/- (Rs. Ten Thousand only), in default, to suffer rigorous imprisonment for one year.

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