KAILASH Vs. STATE OF M.P.

JUDGEMENT

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

(2.) Heard on I.A.No. 987/2020, application under Section 389 of Cr.P.C. moved on behalf of appellants for suspension of their remaining jail sentence.

(3.) By the impugned judgment of sentence and order of conviction, appellants have been convicted for offence under Sections 363 and 366-A of IPC and sentenced to suffer various terms of sentences maximum of which is three years RI alongwith fine and default stipulation.