DIVYESH PRAKASH AWARE 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 his aforesaid appeal.

(3.) The applicant vide judgment and order dated 28 th March 2019, passed by the learned District Judge-9 and Additional Sessions Judge, Nashik in Sessions Case No. 184 of 2015, has been convicted and sentenced as under:- - for the offence punishable under Sec. 302 of the Indian Penal Code to suffer rigorous imprisonment for life and to pay fine of Rs.25,000.00 in default, to suffer simple imprisonment for one month;