RAJKUMAR ADIWASI Vs. STATE OF M.P.

JUDGEMENT

(1.) Matter is heard through video conferencing.

(2.) Heard on I.A.No.10395/2019, first application under Section 389(1) of Cr.P.C. moved on behalf of appellant for suspension of sentence.

(3.) By the impugned judgment of sentence and order of conviction, appellant has been convicted for offence under Sections 376(1) IPC and sentenced to undergo 7 years RI with fine of Rs.5,000/- with default stipulation.