RAHUL DNYANESHWAR PHOKANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By this application, the applicants seek suspension of their sentence and enlargement on bail, pending the hearing and final disposal of their aforesaid appeal.

(3.) The applicants vide Judgment and Order dated 6 th January 2023, passed by learned Sessions Judge, Nashik, in Sessions Case No. 151 of 2020, have been convicted and sentenced as under:- - for the offence punishable under Sec. 302 r/w 34 of the Indian Penal Code, to suffer imprisonment for life and to pay fine of Rs.3,000.00 each in default, to undergo further simple imprisonment for 3 months; - for the offence punishable under Sec. 201 r/w 34 of the Indian Penal Code, to suffer rigorous imprisonment for 2 years and to pay fine of Rs.2,000.00 each in default, to undergo simple imprisonment for 3 months. Both the aforesaid sentences were directed to run concurrently.