Vikas Gulab Waghmare And Anr vs The State Of Maharashtra
2021 Latest Caselaw 7471 Bom

                                   {1}                CRI.APPLN.1058 OF 2021


       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  BENCH AT AURANGABAD

            960 CRIMINAL APPLICATION NO.1058 OF 2021
                       IN APPEAL/254/2021

 1.       Vikas s/o. Gulab Waghmare
          Age: 24 years, Occu.: Education.

 2.       Nitesh s/o. Uttam Nitnavare
          Age: 25 years, Occu.: Labour.               ..Applicants

                                 VERSUS

 .        The State of Maharashtra                    ..Respondent

                                    ...
            Advocate for Applicants : Shri Sudarshan J. Salunke
               APP for Respondent-State : Shri V.S.Badakh
                                    ...

                                 CORAM :      M.G.SEWLIKAR, J.

VACATION COURT

DATE: 18th May, 2021

PER COURT:-

1. Heard.

2. Applicants are convicted for the ofence punishable under

Section 354 r/w. 34 of the Indian Penal Code (IPC) and sentenced

to sufer rigorous imprisonment for two years and to pay fne of

Rs.1,000/- each, in default to sufer rigorous imprisonment for

one month each. Applicants are also convicted for the ofence

punishable under Section 354-A(i) r/w. 34 of the IPC and

{2} CRI.APPLN.1058 OF 2021

sentenced to sufer rigorous imprisonment for two years and to

pay fne of Rs.1,000/- each, in default to sufer rigorous

imprisonment for one month. Accused No.1 is also convicted

for the ofence punishable under Section 504 r/w. 34 of the IPC

and sentenced to sufer simple imprisonment for one year and to

pay fne of Rs.1,000/-, in default to sufer simple imprisonment

for one month.

3. I have gone through the Judgment of the trial Court. Having

regard to the punishment awarded, I deem it appropriate to

suspend the substantive sentence. In view of this, substantive

sentence is suspended till disposal of the appeal.

4. Each of the applicants be released on bail on executing

P.R.Bond of Rs.15,000/- with one solvent surety in the like

amount.

5. Bail be furnished in the trial Court.

( M.G.SEWLIKAR ) JUDGE SPT