NAMDEO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Advocate and learned APP appearing for respective parties.

(2.) In this Criminal Application, the applicants pray for suspension of substantive sentence and releasing them on bail during pendency and final hearing of the Criminal Appeal.

(3.) The applicants are the original accused in Sessions Case No.07 of 2018, who have been convicted by learned Additional Sessions Judge, Bhokar vide judgment and order dated 22nd July, 2020. The applicants are convicted, thus, -