KALLU & OTHERS Vs. STATE OF M.P.

JUDGEMENT

(1.) Learned counsel for the rival parties are heard through Video Conferencing.

(2.) I.A.10272/2019, first application u/S.389(1) Cr.P.C . for suspension of sentence moved by appellant No.3-Naval Singh & I.A.5486/2020, first application u/S.389(1) Cr.P.C . for suspension of sentence moved by appellant No.1-Kallu & I.A.5625/2020, second repeat application u/S.389(1) Cr.P.C . for suspension of sentence moved by appellant No.5- Sunil are taken up and considered.

(3.) The criminal appeal assails the judgment dated 28/03/2019 passed in Registration No.18/2016 (SCDOCT) by Special Judge (MPDVPK Act) Karera, District Shivpuri, whereby all the appellants are convicted and sentenced as under-