Pramod S/O Gangaram Kothalkar vs State Of Mah. Thr. Pso Ps ...
2021 Latest Caselaw 13683 Bom

                                                                                            9APEAL389
                                                   1

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

                               CRIMINAL APPEAL NO. 389/2021
                    (Pramod S/o Gangaram Kothalkar Vs. State of Maharashtra)


Office notes, Office Memoranda of
Coram, appearances, Court's orders                          Court's or Judge's Orders
or directions and Registrar's orders.
                                         Shri Hemsingh M. Mohta, Advocate for appellant.
                                         Shri S. A. Ashirgade, APP for respondent/State.



                                                       CORAM : VINAY JOSHI, J.

DATE : 22.09. 2021.

Heard.

2. Admit.

3. Learned Additional Public Prosecutor

waives service of notice for respondent/State.

4. Call for R. and P.

CRIMINAL APPLICATION (APPA) NO. 541/2021.

1. This is an application for seeking

suspension of execution of sentence passed in

Sessions Trial No. 94/2016 vide judgment and

order dated 30.08.2021 by Additional Sessions

9APEAL389

Judge, Akola. The applicant is convicted for the

offence punishable under Sections 323, 324 of the

Indian Penal Code and the maximum sentence

imposed is to undergo rigorous imprisonment for

two years. During trial, the appellant was on bail

and after conviction, the Trial Court has suspended

the execution of sentence. The appellant has also

deposited fine amount. In view of that, execution

of substantive sentence passed in Sessions Trial

No. 94/2016 is hereby suspended till final disposal

of appeal.

2. In the meantime, the appellant -

Pramod S/o Gangaram Kothalkar shall be released

on bail on the same terms and conditions as

imposed by the Trial Court while suspending

sentence.

JUDGE

Gohane.