KANIFNATH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant/appellant (convict) has pressed into service instant application praying to stay the conviction awarded on 29/3/2023 by learned Additional Sessions Judge, Ahmednagar in Sessions Case No. 336 of 2016.

(2.) Elaborating for the above relief, learned counsel for the applicant submits that present applicant is a Government Servant in Land Records Department. That, he was arraigned and tried in Sessions Case No. 336 of 2016 for offences punishable under Ss. 307, 324, 323, 504, 506, 427, 201 r/w 149 of the Indian Penal Code [IPC], Sec. 4/25 of the Arms Act and Sec. 37(1)(3)/135 of the Maharashtra Police Act.

(3.) It is further submitted that against said judgment and order of conviction, applicant/appellant has preferred Criminal Appeal No. 308 of 2023 by invoking Sec. 374(2) of Cr.P.C. and the same is pending.