RAJESH AGLESH @ AKHILESH RAMAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The submissions of the learned senior counsel appearing for the applicant were heard on the last date. The submissions of the learned APP were also heard. The application was adjourned only to enable the learned APP to take instructions about the antecedents of the applicant.

(2.) This is an application for suspension of sentence and for grant of bail. The applicant is accused No.2. The applicant along with other accused have been convicted for the offence punishable under sections 143, 147, 148, 302, 307 read with section 149 and section 307 of the Indian Penal Code. The applicant has been sentenced to suffer RI.

(3.) As per the case of the prosecution, the deceased Suresh @ Mama Waghmare and the accused No.2 were in cable T.V business and there were continuous disputes between the deceased on the one hand and the accused Nos.1 and 2 on the other hand.