Bhurrya @ Sudam Dinaji Jondhale vs The State Of Maharashtra
2022 Latest Caselaw 2848 Bom

                                                         Cri. Appln. No.422/2022
                                       :: 1 ::


           IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                               BENCH AT AURANGABAD


               CRIMINAL APPLICATION NO.422 OF 2022 IN
                   CRIMINAL APPEAL NO.93 OF 2022


 Bhurrya @ Sudam Dinaji Jondhale                      ... APPLICANT

          VERSUS

 The State of Maharashtra                             ... RESPONDENT

                               .......
 Mr. Santosh C. Bhosle, Advocate for applicant
 Mr. S.P. Sonpawale, A.P.P. for respondent
                               .......

                                  CORAM :        R. G. AVACHAT, J.

                                  DATE :         23rd MARCH, 2022.
 PER COURT :

Heard. The applicant has been convicted for the

offence punishable under Section 307 of the Indian Penal code

and therefore, sentenced to suffer rigorous imprisonment for

seven years. The applicant is also convicted for the offence

punishable under Section 341 of the Indian Penal Code and

sentenced to suffer simple imprisonment for 1 month and to

pay fine of Rs.100/-, in default to undergo S.I. for 10 days.

The substantive sentences have been directed to run

concurrently. He was on bail pending trial. He inflicted a stab

injury to the victim. The injury is stated to be superficial in

nature.

Cri. Appln. No.422/2022 :: 2 ::

2. The applicant is 21 years of age. It will take time

for appeal to come up for hearing. In the facts and

circumstances of the case, the application is allowed. Pending

the appeal, the substantive sentences imposed by learned

Sessions Judge, Nanded in Sessions Case No.128/2016, by

judgment and order dated 20/12/2021 are suspended and the

applicant be released on bail on his executing P.R. bond in the

sum of Rs.15,000/- (Rupees fifteen thousand) with one surety

in the like amount.

( R. G. AVACHAT ) JUDGE

fmp/-