ALIM @ MANGAL FATTULAL SAYYAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The present application seeking suspension of sentence and release on bail during the pendency of the appeal has been filed by the original accused No.3. All the three accused have been convicted for an offence punishable under Section 302 read with Section 34 of the Indian Penal Code (IPC) vide the impugned judgment dated 4.6.2020 delivered by the trial Court in Sessions Case No.26 of 2018. All the three accused have been sentenced to suffer imprisonment for life.

(2.) We have heard the learned Advocate on behalf of the applicant / original accused No.3 and the learned APP on behalf of the State. With their assistance, we have gone through the record available and the judgments cited.

(3.) The present application is being entertained only to the extent of prayer clause (B) putforth by the applicant, which reads as under:-