TAHIR KHAN Vs. STATE OF M.P.

JUDGEMENT

(1.) Both the appeals are admitted for final hearing.

(2.) Record of the Court below be called, if not already called. Heard through VC on I.A.No.1598/2020 and I.A.No. 2804/2020 under Section 389 of Cr.P.C. filed by Shri Prashant Sharma and Shri Ravi Gupta, learned counsel appearing on behalf of appellant Tahir Khan and Anuj Pandey respectively, for suspension of sentence and grant of bail.

(3.) Vide judgment dated 23.01.2020 passed by 14 th Additional Sessions Judge Gwalior in S.T.No.567/2014, both the appellants have been convicted and sentenced as under: Offence under Imprisonment Fine Default Section 420 of IPC 3 years RI 1000/- 2 months R.I. 467 of IPC 5 years RI 2000/- 3 months R.I. 471 of IPC 3 years RI 1000/- 2 months R.I.