SULTAN SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) Revision is admitted for final hearing. Heard through Video Conferencing on I.A.No.1155/2020, an application filed under Section 397(1) of Cr.P.C. for suspension of sentence and grant of bail on behalf of petitioner- Sultan Singh.

(2.) This Criminal Revision is arising out of the judgment dated 23/01/2020 passed by 2nd Additional Sessions Judge, Dabra District Gwalior(M.P.) in Criminal Appeal No.609/2018; whereby, the order dated 25/01/2018 passed by the Judicial Magistrate First Class, Dabra District Gwalior in Criminal Case No.801515/2014 has been affirmed.

(3.) The petitioner has been convicted and sentenced as under: