AMOD ANIL GHANEKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This an application seeking suspension of execution of the sentence pending the appeal and release of the applicant on bail.

(2.) The applicant has been convicted of the offence punishable under Sec. 304 of the Indian Penal Code and is sentenced to undergo rigorous imprisonment for 7 years and to pay a fine of Rs.5.00 lakhs, in default to suffer simple imprisonment for 1 year. He was inter alia directed to pay an amount of Rs.3.00 lakhs to the parents of the deceased towards compensation.

(3.) Prosecution case in brief is as follows.