VINODKUMAR KEHARISINHA BANJARA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this interim application, the applicant seeks his release on temporary bail during the pendency of the aforesaid appeal.

(2.) Learned Counsel for the applicant states, that the applicant came to be arrested in connection with C.R.No. 72 of 2017 registered with the Paud Police Station, Pune, on 19 th June, 2017, for the alleged offence punishable under Sec. 302 of the Indian Penal Code.

(3.) After a full-fledged trial, the applicant was convicted by the learned Sessions Judge, Pune, vide Judgment and Order dated 4 th January, 2023, for the offence punishable under Sec. 302 of the Indian Penal Code and sentenced to suffer rigorous imprisonment for life. The applicant is in custody since the date of his arrest i.e. from 19/2/2017.