ABIDALI KADARALI SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) By this application, the applicant seeks suspension of his sentence and enlargement on bail, pending the hearing and final disposal of his aforesaid appeal.

(3.) The applicant, vide judgment and order dated 13 th April, 2018, passed by the learned Additional Sessions Judge, Greater Mumbai, in Sessions Case No.865 of 2014, has been convicted for the offence punishable under Sec. 302 of the Indian Penal Code and is sentenced to suffer life imprisonment and to pay fine of Rs.5,000.00, in default, to undergo further simple imprisonment for 6 months.