VISHAL Vs. STATE OF M.P

JUDGEMENT

(1.) I.A. No. 7628/2020, an application for urgent hearing, is taken up, considered and allowed for the reasons mentioned thereinAdmit.

(2.) Call for the record of the Court below.

(3.) Also, heard on I.A.No.7630/2020, this is an application under Section 389 (1) of Cr.P.C . for suspension of sentence on behalf of the appellant.