SALMAN SALIM KHAN Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE Appeal filed by the applicant challenging his conviction in respect of offences punishable under section 304 II of the IPC, 338 of the IPC, 337 of the IPC and offences punishable under the Motor Vehicles Act, has just now been admitted by me.

(2.) BY this application, the applicant/appellant prays that the substantive sentences imposed upon him by the trial court, be suspended during the pendency of the Appeal, and that he be released on bail.

(3.) THE most severe sentence that has been imposed upon the applicant/appellant is in respect of the offence punishable under section 304 II of the IPC. It is of Rigorous Imprisonment for a period of 5(five) years, and a fine of Rs.25,000/ -.