CHANDA RAM SHIVSHARAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the Applicant and learned APP for the State.

(2.) The Applicant is the mother in law of deceased Puja. The Applicant is convicted by the trial Court for the offences punishable under Ss. 498A , 306 and 304B of the Indian Penal Code and sentenced to suffer imprisonment, the maximum term being seven years. The Appeal has since been admitted. The sentence has been suspended by the order dtd. 8/3/2022 passed by this Court and the Applicant has been enlarged on bail. The present Application is for stay of the conviction.

(3.) The Supreme Court in the case of Lok Prahari vs. Election Commission of India and Others,(2018) 18 SCC 114. has considered the scope of the power of the Appellate Court to stay a conviction. In paragraph Nos.12 to 16 it is held thus :-