SURESH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant has been sentenced to suffer imprisonment for life and to pay fine of Rs.10,000/-, in default to suffer rigorous imprisonment for 6 months, upon being convicted for committing offences punishable under Sections 394, 365, 342 r/w. Section 34 of the Indian Penal Code.

(2.) The appeal is admitted. The learned APP waives service of notice on behalf of the respondent.

(3.) The learned advocate for the appellant submits that, the application for bail would be pressed after the record and proceedings are received from the trial Court.