BHERULAL Vs. STATE OF M.P.

JUDGEMENT

(1.) The petitioner herein was put to trial in the court of First Additional Sessions Judge, Mandsaur, State of Madhya Pradesh for the offence punishable under Ss. 420, 467, 468, 471, 120-B and 201 of the Indian Penal Code.

(2.) The trial court held the petitioner guilty of the offence enumerated above and sentenced him to undergo four years of maximum rigorous imprisonment with fine of Rs.5,000.00

(3.) The petitioner thereafter preferred an appeal before the High Court of Madhya Pradesh at Indore Bench being Criminal Appeal No 5480 of 2023 against the judgment and order of conviction passed by the trial court. The petitioner also preferred an application before the High Court with a prayer that the substantive order of sentence passed by the trial court be suspended from its operation and he be released on bail pending the final disposal of the appeal. We are informed that more than one application was filed over a period of time for getting the sentence suspended from its operation. All came to be rejected.