NANHE LAL VERMA Vs. STATE OF M.P.

JUDGEMENT

(1.) Leave granted.

(2.) Heard the learned counsel appearing for the parties.

(3.) The maximum substantive sentence of the appellant is 4 years. The appeal against the conviction filed by the appellant is of the year 2024. Considering the huge pendency of old cases, it is obvious that the appeal is not likely to be heard before the appellant undergoes the entire sentence.