BALKISHOR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on the question of admission as well as on I.A.No.19652/2019, which is second application for suspension of sentence and grant of bail to the appellant. The first application was dismissed as withdrawn vide order dated 16.08.2019 with liberty to file fresh application after serving jail sentence of one year by the appellant.

(2.) The appeal is admitted for final hearing.

(3.) The appeal has been preferred under Section 374(2) of the Cr.P.C., 1973 by the appellant against impugned judgment dated 31.10.2019 in S.T. No. 35/2017 passed by learned 1st Addl. Sessions Judge, Sohagpur, M.P. whereby the appellant has been convicted for the offence punishable under Sections 326 of IPC and has been sentenced to undergo R.I. for 5 years with fine of Rs. 5,000/- with default stipulation.