YOGESH SUBHASH SANAP Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The aforesaid applicants herein were the accused in Sessions Case No. 85 of 2009, in the file of Sessions Judge, Kolhapur wherein the Sessions Judge has held the aforesaid applicants guilty for the offences punishable under section 143, 427, 504, 506, 332, 307 r.w. Section 149 and Section 120B of IPC and under Section 3 of Prevention of Damage to Public Property Act, 1984.

(2.) By this application, the applicants have sought suspension of execution of sentence imposed vide judgment dated 18th September, 2017 in the said case and prayed for release on bail.

(3.) Heard the learned counsel for the applicants and the learned APP for the State. Perused the record and considered the submissions advanced by the learned counsels for the respective parties.