Khushal S/O Kawdujji Masram vs State Of Mah. Thr. Pso Kharangana ...
2021 Latest Caselaw 17555 Bom

Order                                                                                  1612apeal548.21
                                                   1


                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             NAGPUR BENCH, NAGPUR.


                             CRIMINAL APPEAL NO. 548 OF 2021.
                                        Khushal Kawduji Masram
                                               -VERSUS-
                     State of Maharashtra, through P.S. Kharangana, Wardha District.


Office notes, Office Memoranda of
Coram, appearances, Court's orders                        Court's or Judge's Orders
or directions and Registrar's orders.


                                        Ms. N.M. Gaikwad, Advocate h/f. Shri M. Rai, Advocate for
                                        the Appellant.
                                        Shri S.M. Ghodeswar, A.P.P. for the Respondent.



                                                       CORAM : VINAY JOSHI, J.

DATE : DECEMBER 16, 2021.

Heard.

2. Admit. Call for R & P.

Learned A.P.P. waives notice for the

Respondent.

.........

Criminal Application (APPA) No.730/2021.

Heard. This is an application seeking

suspension of execution of sentence imposed by the

Additional Sessions Judge, Wardha in Sessions Case

No.147/2019 on 25.11.2021. The appellant/applicant

was convicted by the trial Court for the offence Order 1612apeal548.21

punishable under Sections 353, 332 and 186 of the

Indian Penal Code. The maximum sentence is to suffer

rigorous imprisonment for a period of one year along

with total fine of Rs.1200/-. The trial Court has

suspended the execution of sentence after conviction.

Fine amount is already deposited in the trial Court.

Having regard to these facts, the execution of

substantive sentence imposed by the Additional

Sessions Judge, Wardha in Sessions Case No.147/2019

vide judgment and order dated 25.11.2021 is hereby

suspended, till final disposal of the appeal.

2. In the meantime, the appellant/applicant

be released on bail on the same terms and conditions as

are imposed by the trial Court while suspending the

sentence.

3. Criminal Application is allowed and

disposed of accordingly.

JUDGE

Rgd.

Signed By:RAKESH GANESHLAL DHURIYA Private Secretary High Court of Bombay, at Nagpur Signing Date:17.12.2021 17:03