PRADEEP KUMAR SHARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) The petitioners has been convicted under Section 420 / 120 of IPC and sentenced to undergo RI three months with fine of Rs.2000/- and Section 3 (?k) of the Madhya Pradesh Recognized Examinations Act and sentenced to undergo RI three months with the fine of Rs.500/- with default stipulations.

(2.) Learned counsel for the petitioners submits that the false case has been registered against them. They have not committed any offence. During trial, petitioners were on bail and did not misuse the liberty. They have strong case on merits. Hearing of revision shall take some time to conclude. They would not be a source of embarrassment and harassment to the prosecution witnesses/complainant party in any manner. They also undertakes to do some community service. Therefore, suspension of sentence may be granted to the petitioners.

(3.) Learned Public Prosecutor for the State opposed the prayer and prayed for its rejection.