MAYUR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) All these applications have been filed by the original accused persons for suspension of sentence awarded against them by learned Additional Sessions Judge, Dhule on 29-08-2019 for the offence punishable under Sections 395, 323 read with Section 34 of Indian Penal Code in Sessions Case No.59 of 2017

(2.) Heard learned Advocate Mr. R. S. Shinde holding for learned Advocate Mr. N. L. Choudhari, Mr. V. P. Raje, Mr. K. N. Shermale, Mr. P. B. Pawar for applicants in respective applications and learned APP Mr. A. A. Jagatkar for respondents-State.

(3.) All the applicants were tried in the said Sessions Case and following sentence has been imposed after holding them guilty :-