GOPAL SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Since the appeal contains arguable points and is accordingly admitted for hearing.

(2.) Heard on I.A.No.198/2019, an application seeking suspension of sentence filed on behalf of appellant Gopal Singh.

(3.) This is first application for suspension of sentence and grant of bail filed on behalf of appellant Gopal Singh. Appellant has been convicted in Sessions Trial No.482/2011 under Sections 148 and 302 read with section 34 of the IPC and sentenced to undergo R.I for 3 years and Life Imprisonment effectively and fine in the sum of Rs.8,000/- with default stipulation.