JITENDRA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Advocate Shri K.A.Ingle for applicant and learned APP Shri SW Mundhe, for Respondent-State.

(2.) In this Criminal Application, the applicant prays for suspension of substantive sentence and releasing him on bail during pendency and final hearing of the Criminal Appeal.

(3.) The applicant is the original accused in Sessions Case No.285 of 2013, who has been convicted by learned Additional Sessions Judge, Aurangabad vide judgment and order dated 11 th March, 2019. The applicant has been convicted, thus, -