RAKESH PRASAD KEWAT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) On account of prevailing conditions worldwide brought about by the COVID-19 virus, the appeal has been heard through video conferencing in order to maintain social distancing. The necessary parties have effectively been represented by their respective counsel via video conferencing.

(2.) Heard on the question of admission as well as on I.A. No. 3725/2020, which is an application under Section 389(1) of the Code of Criminal Procedure, 1973 for suspension of sentence on behalf of the appellant.

(3.) The appellant stands convicted and sentenced by the trial Court as under :-