MANIK SURESH MAGAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the learned Counsel for the applicants and the learned APP for the State.

(2.) APPLICANTS are convicted by the Trial Court for the offence punishable under section 399 read with section 402 of the Indian Penal Code and sentenced to suffer R.I. for five years.

(3.) APPLICANTS be released on bail in the sum of Rs.5000.00 each with one or two sureties in the like amount. They shall report to the concerned Police Station twice in a month.