SHUBHAM KUSUMKAR Vs. SHASHIKANT BHATI

JUDGEMENT

(1.) Heard on the question of admission.

(2.) Learned trial Court has convicted the appellants under Sec. 420 of IPC and sentenced to undergo one year RI with fine of Rs.1000.00, 467 of IPC and sentenced to undergo three years RI with fine of Rs.1000.00, 468 of IPC and sentenced to undergo one year RI with fine of Rs.1000.00 and 471 of IPC and sentenced to undergo one year RI with fine of Rs.1000.00 with default stipulations, vide judgment of conviction and order of sentence dtd. 29/12/2023 passed by the Additional Sessions Judge, Sanavad, District Mandleshwar in S.T. No.36/2020.

(3.) Learned counsel for the appellant submits that appellant has not committed any offence and he has falsely been implicated in the case. Learned trial Court has already suspended the jail sentence of the appellant. Final disposal of this appeal will take sufficient long time, therefore, it is prayed that the remaining jail sentence of the appellant may be suspended and he be released on bail.