RAJENDRA PRASAD SHUKLA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on the question of admission. Revision is admitted for hearing. Also heard on I.A.No.1433/2020 which is first application for suspension of sentence and grant of bail to the applicant.

(2.) The revision has been preferred by the applicant against judgment dated 20.01.2020 passed by learned II Additional Sessions Judge Amarpatan, District-Satna in Criminal Appeal No.275/2013 whereby the learned Appellate Court has dismissed the appeal and affirmed the judgment and conviction order dated 08.08.2013, passed in Criminal Case No.1446/2006 passed by Presiding Judge, JMFC, Amarpatan District-Satna.

(3.) Applicant stands convicted for an offence punishable under Section 304-A of the IPC and has been sentenced to undergo RI for 01 year with fine of Rs.1000/- in default of payment of fine, additional RI for 2 months.