ANKUSH RAJENDRA MAGAR 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 alongwith other co-accused has been convicted vide judgment and order dtd. 8/5/2019 passed by the learned Additional Sessions Judge-3, Nashik as under: