KRISHNA SUBRAMANIYAM SWAMY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Criminal Appeal No. 1057 of 2017 filed by Accused No.2 Ganesh Sunil Jagtap, is directed against the Judgment and Order dated 14th December, 2017 passed by the Additional Sessions Judge, Pune thereby convicting Accused No.2 Ganesh Sunil Jagtap for the offence punishable under Section 302 read with Section 34 of the Indian Penal Code (for short, " IPC ") and sentencing him to suffer life imprisonment and to pay fine of Rs.5,000/- and in default to suffer simple imprisonment for one year. The Trial Court also convicted Accused No.2 Ganesh Sunil Jagtap for the offence punishable under Section 201 read with 34 of IPC and sentenced him to suffer rigorous imprisonment for one year and to pay fine of Rs.1,000/, in default to suffer simple imprisonment for two months. Both sentences were directed to be run concurrently.

(2.) Criminal Appeal No.1068 of 2017 filed by Accused No.1 Krishna Subramaniyam Swamy is directed against the Judgment and Order dated 14th December, 2017 passed by the Additional Sessions Judge, Pune thereby convicting him for the offence punishable under Section 302 read with 34 of IPC and sentencing him to suffer life imprisonment and to pay fine of Rs.5,000/- and in default to suffer simple imprisonment for one year. The Trial Court also convicted Accused No.1 Krishna Subramaniyam Swamy for the offence punishable under Section 201 read with 34 of IPC and sentenced him to suffer rigorous imprisonment for one year and to pay fine of Rs.1,000/, and in default to suffer simple imprisonment for two months. Both sentences were directed to be run concurrently.

(3.) Criminal Application No.1094 of 2018 is filed by original Accused No.2 Ganesh Sunil Jagtap, for suspension of aforesaid sentence imposed upon him and for enlarging him on bail, pending the hearing and final disposal of Criminal Appeal No.1057 of 2017.