SANJAY ANANT PATIL 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 7 th February 2019, passed by learned District Judge-4 and Additional Sessions Judge, Thane, in Sessions Case No. 87 of 2014, has been convicted and sentenced as under:- - for the offence punishable under Sec. 302 of the Indian Penal Code, to suffer imprisonment for life and to pay fine of Rs.25,000.00 in default, to undergo further simple imprisonment for 6 months; - for the offence punishable under Ss. 3 r/w 25 of the Indian Arms Act , to suffer rigorous imprisonment for 5 years and to pay fine of Rs.5,000.00 in default, to undergo further simple imprisonment for 3 months.