RAMLING Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) This is an application under section 389 of the Code of Criminal Procedure, 1973 for suspension of substantive sentence and to enlarge the applicants-appellants on bail during the pendency of the appeal.

(3.) The applicants have been convicted for the offences punishable under section 302 , 201 and 341 read with 34 of the Indian Penal Code , 1860 ('the Penal Code ') for having committed the murder of Baban Jadhav ('the deceased') and caused disappearance of the evidence so as to screen themselves from legal punishment, in furtherance of their common intention.