BHAGWAN TAPIRAM SAPKALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Shri Brahme, learned Counsel for the applicants; and Shri Bajpai, learned Assistant Public Prosecutor, for the respondent.

(2.) THE three applicants have filed Criminal Appeal No. 244 of 1995 which is pending in this Court against the order of conviction and sentence passed against them by the learned Vth Additional Sessions Judge, Jalgaon, in Sessions Case No. 60 of 1991 and each of them is convicted of offence punishable under section 302, read with section 34, Indian Penal Code, and sentenced to imprisonment for life and to pay fine of Rs. 1,000, in default of payment of fine, further rigorous imprisonment for six months.

(3.) ON filing this Criminal Appeal against the order of conviction and sentence, the applicants also filed application for bail under section 389, Code of Criminal Procedure. As per the order passed by this Court on 18-12-1995, all the three applicants are released on bail. It means that their sentence is suspended till the final disposal of the appeal.