KISHAN DADRAO PATIL Vs. STATE OF MAHARSHTRA

JUDGEMENT

(1.) The applicant - appellant has filed this application seeking suspension / stay of conviction during pendency of the appeal.

(2.) Before adverting to appreciate the submissions advanced, it is necessary to consider few facts leading to filing of the present application.

(3.) On 12.8.2011 the Police personnel attached to the Police Station Ambejogai (Rural) visited the S.R.T.R. Medical College and Hospital at Ambejogai and recorded the statement of Samadhan Mahadeo Kalunke - the complainant as well as the present applicant who were lying admitted in said hospital. On the basis of the statement of Samadhan Kalunke, offences punishable under Sections 147, 148, 149, 323, 324, 342, 504 and 506 r.w. 34 of Penal Code and Sec. 3(1)(x) of the Atrocities Act came to be registered against the applicant and 13 other persons vide CR No.104/2011.