MANIA Vs. STATE OF M.P

JUDGEMENT

(1.) Matter is heard through Video Conferencing.

(2.) Heard on I.A.No. 4668/2020, an application under Section 389 of Cr.P.C. for suspension of remaining jail sentence moved on behalf of sole appellant.

(3.) The instant appeal has been preferred by the appellant against the judgment; whereby, appellant has been convicted for offence under Section 326/34 of IPC and sentenced to suffer 5 years RI with fine of Rs. 5,000/- and in default of payment of fine to further undergo three months RI.