OMPRAKASH @ MANTA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) The appellant is aggrieved since the High Court declined to suspend the sentence during the pendency of the criminal appeal pending before the High Court. It is not in dispute that the sentence has been suspended in the case of Accused Nos. 2, 3 and 4, who have been convicted and sentenced along with the appellant herein.

(3.) Having heard the learned counsel appearing for the appellant and the learned counsel appearing for the State and having gone through the available pleadings before us, we are of the view that the sentence needs to be suspended in the case of the appellant herein also on the ground of parity.