NILESH PANDIT SHELAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Applicants/Appellants are convicted for offence punishable under Ss. 4 r/w Sec. 25(1-B) (b) of the Arms Act , 1959 and sentenced to suffer rigorous imprisonment for three years and to pay fine of Rs.10,000.00 each. They are also convicted for offence under Sec. 37(1) r/w Sec. 135 of the Maharashtra Police Act, 1951 and sentenced to suffer rigorous imprisonment for one year and to pay file of Rs.5000.00 each. Both the sentences are directed to run concurrently.

(2.) The trial Court has suspended the sentence of imprisonment on the date of conviction till 8/6/2023.

(3.) Learned Advocate for the Applicants submitted that the Applicants were on bail during the trial. They have not misused the facility of bail. The sentence is of short term.