Sudhamati W/O. Kerba Kukar And ... vs The State Of Maharashtra And ...
2022 Latest Caselaw 12606 Bom

                                                     Cri. Appln. No.3710/2022
                                      :: 1 ::


           IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                               BENCH AT AURANGABAD


              CRIMINAL APPLICATION NO.3710 OF 2022 IN
                  CRIMINAL APPEAL NO.845 OF 2022


 Sudhamati w/o Kerba Kukar & anr.                    ... APPLICANTS
          VERSUS
 The State of Maharashtra & anr.                     ... RESPONDENTS
                               .......
 Mr. P.P. More, Advocate holding for
 Mr. S.A. Ambad, Advocate for applicants
 Mr. S.P. Sonpawale, A.P.P. for respondent No.1 - State
 Ms Sarita Gaikwad, Advocate for respondent No.2 (appointed)
                               .......

                                  CORAM :       R. G. AVACHAT, AND
                                                R. M. JOSHI, JJ.

                                  DATED :       5th DECEMBER, 2022.
 PER COURT :


                  Heard.        The applicants are sentenced to suffer

 imprisonment for maximum term of two years.                                 Their

 substantive sentences were suspended till filing of the appeal.

 Having regard to the nature of incident and the injury caused

 to the victim, it is a fit case wherein the substantive sentences

 imposed against the applicants need to be suspended. Hence

 the order :


                                    ORDER

(i) The Criminal Application is allowed.

Cri. Appln. No.3710/2022 :: 2 ::

(ii) Pending the appeal, the substantive sentences of

imprisonment imposed against the applicants, by learned

Additional Sessions Judge, Ambajogai, by judgment and order

dated 19/10/2022, passed in Attro. Special Case No.10/2015

to stand suspended and the applicants be released on bail on

their executing P.R. bond in the sum of Rs.15,000/- (Rupees

fifteen thousand) each with one surety in the like amount.

Bail before the trial Court.

(iii) Fee of learned Advocate Ms Sarita Gaikwad, who was

appointed for respondent No.2, is quantified at Rs.3000/-

(Rupees three thousand).

( R. M. JOSHI, J. ) ( R. G. AVACHAT, J. )

fmp/-