SHIVAJI DILIP ZADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) This is an application under section 389 of the Code of Criminal Procedure, 1973 seeking suspension of substantive sentence and enlargement on bail during the pendency of the appeal.

(3.) The applicant herein is the original accused No.3 in Special Case (Atrocity) No. 14 of 2013 and is convicted for an offence punishable under sections 302 read with 34 of the Indian Penal Code , 1860 ('the Penal Code ') and sentenced to suffer rigorous imprisonment for life and to pay fine of Rs. 5,000/-. The accused was also convicted for the offences punishable under section 452 , 427 , 504 , 506 read with 34 of the Penal Code by the learned Additional Sessions Judge, Nashik by judgment and order dated 3rd August 2019.