SACHIN NIVRUTTI POTE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant has fled the appeal against the judgment and order dtd. 22/7/2021 passed by the Additional Sessions Judge and Special Judge under MCOC Act, Pune in MCOCA Case No. 02 of 2007. By the said judgment, the trial court convicted the applicant, who was accused No.1 before the trial court, for the ofences punishable under Sec. 143, 147, 148, 149, 302 and 427 of the Indian Penal Code, 1860 ( for short "IPC ") and sentenced as follows:

(2.) By this application under sec. 389 of Code of Criminal Procedure, 1973 (for short "Cr.P.C. "), suspension of substantive sentence during the pendency of appeal and consequently, release of the applicant on bail is sought.

(3.) We have heard the learned senior counsel for the applicant and the learned APP for the respondent/State.