DIPIKA MANISH PARMAR 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 the aforesaid appeal.

(3.) The applicant vide Judgment and Order dated 20 th April 2022, passed by learned Sessions Judge, Mumbai in Sessions Case No. 508 of 2011, has been convicted and sentenced as under:- - for the offence punishable under Sec. 302 of the Indian Penal Code, and sentence of life imprisonment and to pay fine of Rs.5,000.00 in default, to suffer simple imprisonment for 3 months; - for the offence punishable under Sec. 317 of the Indian Penal Code, to suffer rigorous imprisonment for 3 years. Both the aforesaid sentences are directed to run concurrently.