PUSHPA W/O YUVRAJ Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application for suspension of substantive jail sentence and for grant of bail.

(2.) Heard Shri Parijat Pande, learned counsel for the applicants and Smt. M. A. Barabde, learned Additional Public Prosecutor for non-applicant/State.

(3.) The applicants, who are ladies, were convicted by the learned Additional Sessions Judge, Wardha by the judgment and order dtd. 4/4/2022 in Sessions Case No. 146/2015 for the offence punishable under Sec. 302 read with Sec. 34 of the Indian Penal Code. They were directed to suffer imprisonment for life and to pay a fine of Rs.20,000.00 each.