DIPAK HIMMATRAO PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) All these applicants are before the Court in view of their conviction by judgment dated 6.7.2020, delivered by the learned Additional Sessions Judge, Amalner in Sessions Case No.25 of 2018. The applicants pray for suspension of sentence and for bail during the pendency of their appeals filed against their conviction.

(2.) The operative part of the order of conviction reads as under:-

(3.) The State has also preferred an application for seeking leave to file an appeal for assailing the acquittal of ten persons, for assailing the acquittal of the convicted persons under particular charges and for enhancement of sentence with regard to the five convicted persons.