RAVINDRA SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) Learned counsel for the rival parties are heard through Video Conferencing.

(2.) I.A.5186/2020, first application for suspension of sentence moved by appellant No.3-Ramashankar Singh Rajawat u/Sec. 389(1) Cr.P.C.

(3.) The criminal appeal assails the judgment dated 19/02/2020 passed in ST No.66/2013 by Special Judge (Decoity) Bhind, whereby appellant no.3 stands convicted and sentenced u/Ss 394, 397, 34 of IPC and Sec 11/13 of M.P.D.V.P.K. Act for 7 years R.I. with fine of Rs. 1,000/- with default stipulation.