RAHUL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Present application has been filed for suspension of sentence imposed on the present applicants by learned Special Judge, Osmanabad Dist. Osmanabad in Special (Atrocity) Case No.22 of 2017, dated 21-01-2020. Present applicants have been convicted thus ;

(2.) Heard learned advocate Mr. S. J. Salunke for applicants/ appellants and learned Additional Public Prosecutor Mr. P. K. Lakhotiya for respondent-State. In order to cut short, it can be said that, both of them have argued in support of their respective contentions.

(3.) At the outset it can be seen that the points which are in favour of the applicants are that the maximum sentence that has been awarded is three years which can be said to be the small sentence and, therefore, in view of Kiran Kumar v. State of M.P ., reported in (2001) 9 SCC 211, they deserve to be released on bail by suspending their sentence since the appeal is admitted.