LAXMANDAS Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A. No.2439/2020, which is an application for suspension of sentence and grant of bail to appellant no.1 Laxmandas.

(2.) This appeal has been preferred against the judgment dated 25/1/2020 passed by Ist Additional Sessions Judge, Guna in S.T. No.237/2016 whereby the appellant has been convicted under Section 307/34 of the IPC and sentenced to undergo R.I. for 5 years with fine of Rs.5000/- in default to suffer R.I. for one month; under section 324/34 of the IPC to undergo R.I. for 6 months with fine of Rs.500/- in default to suffer R.I. for 1 month and under section 323/34 of the IPC to undergo R.I. for 6 months with fine of Rs.500/- in default to suffer R.I. for 1 month.

(3.) Learned counsel for the appellant submits that appellant is an old man aged about 75 years. He is in custody since 25/1/2020.