SHAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application filed by the appellants / applicants under Section 389 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the ' Cr.P.C .') for suspension of substantive sentence and for bail pending the appeal.

(2.) Heard Shri M.L. Dharashive, advocate representing the appellants / applicants and Shri R.B. Bagul, Additional Public Prosecutor representing the respondent / State.

(3.) The appellants / applicants have assailed the judgment and order dated 20-08-2020 passed by the learned Sessions Judge, Latur in Sessions Case No.96 of 2014 whereby the appellants/applicants along with one other accused have been convicted for the offences punishable under Sections 394 , 365 , 342 r.w. 34 of the Indian Penal Code , 1860 (in short ' I.P.C .') and sentenced them to suffer imprisonment for life and to pay fine of Rs.10,000/- each, in default to suffer rigorous imprisonment for six months for the offence punishable under Section 394 r.w. 34 of the I.P.C., rigorous imprisonment for 7 years and to pay fine of Rs.5000/- each, in default to suffer rigorous imprisonment for 3 months for the offence punishable under Section 365 r.w. 34 of the I.P.C. and sentenced to suffer rigorous imprisonment for one year and to pay fine of Rs.1,000/- each, in default to suffer rigorous imprisonment for one month for the offence punishable under Section 342 r.w. 34 of the I.P.C.