RAJENDRA VISHWANATH BHOPALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application seeking suspension of conviction order rendered by the learned Sessions Judge, Beed, in Sessions Case No. 97/2007.

(2.) The applicant has been convicted for offence punishable under section 498-A of the Indian Penal Code. His wife allegedly committed suicide due to matrimonial cruelty meted out to her. He has been acquitted by the learned sessions Judge, for offence under section 306 of the Indian Penal Code. He is employed as Assistant Engineer in PWD and is likely to be ousted from service if the order of conviction is not suspended. Consequently, he seeks suspension of the sentence.