HEMRAJ MEENA Vs. STATE OF M.P.

JUDGEMENT

(1.) Matter is heard through video conferencing.

(2.) Heard on I.A.No. 9346/2020, first application under Section 389 of Cr.P.C. moved on behalf of appellant for suspension of his remaining jail sentence.

(3.) By the impugned judgment of sentence and order of conviction, appellant has been convicted for offence under Sections 7 and 13(2) of Prevention of Corruption Act and sentenced to suffer various terms of sentences maximum of which is four years RI alongwith fine and default stipulation.