BANWARI LAL SHARMA Vs. STATE OF M.P.]

JUDGEMENT

(1.) Matter is heard through Video Conferencing. I.A.No.6698/2020, an application for urgent hearing, is taken up, considered and allowed for the reasons mentioned therein.

(2.) I.A.No.6698/2020 stands disposed of.

(3.) Also, heard on I.A.No.6862/2019, this is an application under Section 389(1) of Cr.P.C. for suspension of sentence on behalf of appellant- Banwari Lal Sharma.