VIRENDRA SHIV SHANKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned Counsel appearing on behalf of the applicant and the learned APP appearing on behalf of the Stat e.

(2.) Applicant has been convicted for the offence punishable under section 307 of the Indian Penal Code and sentenced to suffer rigorous imprisonment for five years.

(3.) Applicant, therefore, be released on bail in the sum of Rs. 5,000/- with one or two sureties in the like amount. APPLICANT shall report to the concerned Police Stat ion once in a month.