SURESH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application fled by the appellant / applicant under Section 389 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the ' Cr.P.C .') for suspension of substantive sentence and for bail pending the appeal.

(2.) In all two appeals with applications for suspension of substantive sentence and bail, have been fled against the impugned juudgment and order. Ouut of the two, one bearing Criminal Appeal No.481 of 2020 has been preferred by accused no.1 Suresh s/o. Sheshrao Sathe and another appeal bearing Criminal Appeal No.506 of 2020 has been preferred by accused nos.2 & 3 namely Sham s/o. Vishwanath Shinde and Sandeep @ Timepass Saudagar Bhojuane, juointly.

(3.) Under the order dated 23-10-2020 both the appeals along with Criminal Applications for suspension of sentence and bail were directed to be listed on 26-11-2020.