ROOPSINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard on the question of admission.

(2.) Admit.

(3.) Also heard on I.A.No.2335/2020, which is an application for suspension of jail sentence of applicant who has been convicted for committing of the offence under Section 34(2) of M.P. Excise Act by CJM Jhabua vide judgment dated 3.10.2019 in RCT.No.102/17 and his conviction and sentence has been affirmed by Special Judge SC/ST (Prevention of Atrocities) Act, Jhabua in Cri.Appeal No.89/19 vide judgment dated 1.2.2020.