TUSHAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Issue notice to the respondent. Learned APP waives service of notice for the respondent-State.

(2.) Call Record and Proceedings.

(3.) The applicant seeks suspension of sentence imposed upon him by the learned Judicial Magistrate First Class, Court No.15, Aurangabad by her judgment and order passed in RCC.No.941 of 2014, dtd. 13/1/2020, to suffer R.I. for one year for the offence punishable under Sec. 354(D) of the IPC and R.I. for 15 days for the offence punishable under Sec. 341 of the IPC and confirmed by the learned Additional Sessions Judge, Aurangabad in Criminal Appeal No.12 of 2020, dtd. 10/8/2023.