SANJAY VISHNUDAS RAYATE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Mr. Purwant, learned Counsel for the applicant and Ms. Gajre, learned APP for the State.

(2.) THE applicants were convicted for the offence punishable under Section 307 r/w section 34 of Indian Penal Code and was sentenced to undergo R.I.for seven years and to pay fine of 2000.00 and in default to pay fine to undergo S.I.for one month. The applicants and two other accused have preferred an appeal against the conviction and sentence. The appeal is admitted. Accused Nos.4 and 5, who are the ladies are already granted bail by this Court. The present applicants had sought liberty to file separate application after getting copies of the evidence. Leave was granted and the earlier application for bail was considered only for accused Nos.4 and 5 and they were granted bail. By this application, the applicants seek to be released on bail pending the appeal.

(3.) THE applicants be enlarged on bail on their executing P.R. of Rs. 15,000.00 each with surety in like amount with conditions that they shall deposit fine amount and shall not misuse the bail.