BANDU Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Advocate Shri NV Gavare for applicant and learned APP Mrs.RP Gour, for Respondent-State.

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

(3.) The applicant is the original accused in Special Case No.41 of 2019, who has been convicted by learned Judge, Special Court (POCSO Act) Shrigonda, District Ahmednagar, vide judgment and order dated 9th December, 2019. The applicant has been convicted, thus, -