APPARAO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Present application is the second application for suspension of sentence.

(2.) The present applicant has been convicted by the learned Additional Sessions Judge-1, Nanded on 22/2/2018 in Sessions Case No. 67/2015, after he has been held guilty of offence punishable under Sec. 304 Part 1 of the Indian Penal Code . He has been sentenced to suffer rigorous imprisonment for 10 years and pay fine of Rs.3,000.00, in default, to suffer rigorous imprisonment for six months.

(3.) Heard learned advocate Mr. Satish A. Gaikwad for the applicant and Mr. A. V. Deshmukh for respondent/State.