SHARAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application under Section 389 of the Code of Criminal Procedure for suspension of sentence and bail.

(2.) The applicant has been convicted by the learned Additional Sessions Judge-4, Beed, vide Judgment and Order dated 03. 03.2020 passed in Sessions Case No. 43 of 2018, for the offence SG Punde, PA punishable under Sections 302 and 201 of the Indian Penal Code and sentenced him to suffer rigorous imprisonment for life and pay a fine of Rs. 10,000/-, in default, to suffer further rigorous imprisonment for six months on first count and to suffer rigorous imprisonment for seven years and pay a fine of Rs. 10,000/-, in default to suffer further rigorous imprisonment for six months on second count. Both the sentences shall run concurrently.

(3.) Being aggrieved by the aforesaid Judgment and Order of conviction, the applicant has preferred an appeal and moved this application.