(1.) Heard.
(2.) This is an application seeking for suspension of execution of sentence passed in Sessions Trial No.72/2017 wherein the applicants were convicted for the offences punishable under Sec. 341, 342, 366 and 376-D read with Sec. 34 of the Indian Penal Code and the maximum sentence is to undergo imprisonment for life along with fine.
(3.) The applicants' learned counsel would submit that there was love affair in between the informant and applicant No.1 - Sham Ramchandra Jumade. The story as narrated by the prosecutrix is utterly false. At the most, it is a case of consensual relations. It is argued that applicant No.2 - Pratap Pandurang Kause has no role in the entire occurrence. Accordance to the applicants, out of family rivalry, both applicants have been falsely implicated.