- (1.)We have heard the learned counsel for the petitioner as well as the learned counsel for the State of Maharashtra.
(2.)Leave granted.
(3.)The accused appellant has been convicted and sentenced to undergo rigorous imprisonment for ten years for the offence under Section 436/34 IPC. He has also been convicted under Sec. 3(2)(iv) and (v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act read with Sec. 34 of the Indian Penal Code, 1860 and sentenced to undergo rigorous imprisonment for life. Co-accused i.e. accused Nos. 1, 2 and 3 have already been released on bail. The accused appellant has been in custody for about two years now. The appeal filed before the High Court is not likely to be heard by the High Court on an immediate date.