NAHAR SINGH Vs. STATE OF M.P.)

JUDGEMENT

(1.) Learned counsel for the rival parties are heard through video conferencing.

(2.) IA.4648/2020, fifth repeat application moved on behalf of appellant u/Sec.389(1) Cr.P.C. for suspension of sentence and grant bail after rejection of earlier ones on merits and by granting liberty to come again after suffering further reasonable period of custody on 31.01.2018, is taken up and considered.

(3.) This Criminal appeal assails the judgment dated 12.03.2013 passed in ST No.226/2011 by Special Judge, Shivpuri (M.P.) whereby the present appellant has been convicted and sentenced as under with default stipulations :-