ASLAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By this application, the applicant seeks suspension of his sentence and enlargement on bail, pending the hearing and final disposal of his aforesaid appeal.

(3.) The applicant vide judgment and order dtd. 2/11/2018 passed by the learned Additional Sessions Judge, Pune in Sessions Case No. 790 of 2012 has been convicted alongwith other co-accused as under: --for the offence punishable u/s. 143 of the Indian Penal code, to suffer R.I. for three months and pay fine of Rs.500.00, in default, to suffer R.I. for eight days; --for the offence punishable u/s. 148 of the Indian Penal code, to suffer R.I. for one year and pay fine of Rs.1000.00, in default, to suffer R.I. for fifteen days; --for the offence punishable u/s. 147 of the Indian Penal code, no separate sentence is awarded; --for the offence punishable u/s. 326 r/w. 149 of the Indian Penal code, to suffer R.I. for five years and pay fine of Rs.5000.00, in default, to suffer R.I. for one month; --for the offence punishable u/s. 302 r/w. 149 of the Indian Penal code, to suffer R.I. of life imprisonment and pay fine of Rs.10,000.00, in default, to suffer R.I. for three months. All sentences were directed to run concurrently.