PREMCHAND Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) On account of prevailing conditions worldwide, brought about by the COVID-19 virus the revision application has been heard through video conferencing in order to maintain social distancing. The necessary parties have effectively been represented by their respective counsel via video conferencing.

(2.) Heard on admission. Perused the record. The revision application is admitted for final hearing. Also heard on I.A. No.5298/2020, which is an application for suspension of sentence and grant of bail to the applicant.

(3.) This is a revision against conviction and sentence. The applicant has been convicted under Section 279 of the IPC and sentenced to undergo rigorous imprisonment for 7 days; under section 337 of the IPC to suffer rigorous imprisonment for 7 days on four counts; and under section 304-A of the IPC to undergo rigorous imprisonment for 2 years on two counts, with fine of Rs.500/-, Rs.500/- and Rs.1000/- respectively.