SUMITRA GANGAPPA JUTTI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By this application, the applicant seeks suspension of her sentence and enlargement on bail, pending the hearing and final disposal of the aforesaid appeal.

(3.) The applicant vide Judgment and Order dated 16 th August 2022, passed by learned Additional Sessions Judge, Sangli, in Sessions Case No. 52 of 2021, has been convicted and sentenced as under:- - for the offence punishable under Sec. 302 of the Indian Penal Code, to suffer rigorous imprisonment for life and to pay fine of Rs.2,000.00 in default, to suffer rigorous imprisonment for 2 months.