SHERUNATH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The present Criminal Revision is arising out of order dated 23.01.2018 passed by the Judicial Magistrate, First Class in RCT No.215/2017. The present revision is also against the judgment dated 04.02.2020 passed by the Additional Sessions Judge in Criminal Appeal No.09/2018, by which, the Additional Sessions Judge has affirmed the order passed by the trial Court.

(2.) Heard on I.A. No.1571/2020, which is first application under Section 397 (1) of the Code of Criminal Procedure, 1973 for suspension of jail sentence and grant of bail filed on behalf of applicant - Sherunath S/o Umraonath.

(3.) The present applicant has been convicted under Sections 354 and 452 of the Indian Penal Code and has been sentenced to undergo one year's rigorous imprisonment along with fine of Rs.500/- each and with default clause to further undergo 15 days' rigorous imprisonment each.