MUKESH Vs. STATE OF M.P.

JUDGEMENT

(1.) In the wake of unprecedented and uncertain situation due to outbreak of the Novel Corona virus (COVID-19) and considering the advisories issued by the Government of India, this application has been heard and decided through video conferencing to maintain social distancing. The parties are being represented by the respective counsels through video conferencing, following the norms of social distancing/ physical distancing in letter and spirit.

(2.) Heard on I.A.No.4959/2020, first application under Section 389 (1) of Cr.P.C for suspension of jail sentence and grant of bail on behalf of the appellant Mukesh.

(3.) This criminal appeal under Section 374 of Cr.P.C has been filed by the appellant against the order dated 16.01.2020 passed in Sessions Case No.134/2016 by the Sixth Additional Sessions Judge, Guna, District Guna, whereby the appellant has been convicted under Section 394 / 34 of IPC and sentenced to undergo 5 years RI with fine of Rs.10,000/- with default stipulation.