TAULIYA Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard on I.A.No.2837/2020, which is first application U/s 397(2) of the Cr. P. C. for suspension of sentence pending the revision.

(2.) The present revision has been filed against judgment of conviction dated 20/04/2018 passed by learned Judicial Magistrate First Class, Jhabua in Criminal Case No.2455/2016. The judgment of conviction has been affirmed by learned Special Judge, Jhabua in Criminal Appeal No.75/2018 on 24/01/2020.

(3.) The applicant has been convicted for offence punishable under Section 295(A) of the Indian Penal Code, 1860 and has been sentenced to under go 01 year rigorous imprisonment with fine of Rs.500/- failing which sentence of 01 months additional RI.