PRAVIN TUKARAM SHINDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant has fled the appeal against the judgment and order dtd. 6/5/2017 passed by the Additional Sessions Judge, Satara in Sessions Case No. 65 of 2016. By the said judgment, the trial court convicted the applicant, who was the accused before the trial court, for the ofences punishable under Sec. 302 and 365 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 counsel for the applicant and the learned APP for the respondent/State.