Bhimashankar Vishnu Korde And ... vs The State Of Maharashtra
2022 Latest Caselaw 4964 Bom

                                       1

      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 BENCH AT AURANGABAD

            903 CRIMINAL APPLICATION NO.1719 OF 2022
             IN APEAL/384/2022 WITH APEAL/384/2022

         BHIMASHANKAR VISHNU KORDE AND OTHERS
                            VERSUS
                 THE STATE OF MAHARASHTRA
                                ...

Advocate for Applicants : Mr.Deshpande Chaitanya APP for Respondent - State : Mr. S. N. Morampalle ...

CORAM : S. G. MEHARE, VACATION JUDGE

DATE : 20.05.2022

PER COURT :

1. The learned Sessions Court convicted and sentenced

the applicants to sufer rigorous imprisonment for 5 years

each for the ofences punishable under Section 304 (Part I) r/w

149 of the Indian Penal Code and imposed a fne of

Rs.10,000/-. The applicants have also been convicted for the

ofence punishable under Sections 143, 147 of the Indian

Penal Code. The applicants have been tried for the ofence of

murder but held guilty for the ofence punishable for the

above ofences.

2. This Court has gone through the impugned judgment

and order passed by the learned Sessions Judge. Having

regard to the seriousness of the ofence and the conviction for

more than 3 years, no case for interim suspension of sentence

is made out.

3. The learned APP seeks time to go through the record.

4. Call R & P.

3. List on 06.06.2022.

(S. G. MEHARE) VACATION JUDGE .....

shp/-