BHIMRAO DEVRAO RATHOD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) A common order is passed in all these applications.

(2.) These applications are filed by the applicants who are the Accused Nos.1 to 4 in Sessions Case No.263 of 2015 before the Additional Sessions Judge, Solapur. The main prayer in all these applications is, to stay the portion in clause (02) of para 100 of the Judgment and order dtd. 5/2/2020 passed by the learned Sessions Judge, Solapur, in Sessions Case No.263 of 2015 to the extent of sentencing the Applicants (original Accused Nos.1 to 4) to suffer rigorous imprisonment for the remainder of their natural life, under Sec. 302 of the I.P.C.

(3.) The Applicants have filed separate criminal Appeals challenging the Judgment and order dtd. 5/2/2020 passed by the learned Additional Sessions Judge, Solapur, in Sessions Case No.263 of 2015. The operative part of the order of the impugned Judgment and order is as follows: