JITENDRA SINGH TOMAR Vs. STATE OF M.P.

JUDGEMENT

(1.) Learned counsel for the rival parties are heard through video conferencing.

(2.) This criminal appeal assails the judgment dated 10.04.2013 passed in S.T.No.141/10 by VIIth Additional Sessions Judge Gwalior District Gwalior whereby the appellant No.1-Jitendra Singh Tomar @ Tinku has been convicted as under:

(3.) I.A.No. 4173/2020, 4th repeat application u/S. 389(1) Cr.P.C . for suspension of sentence moved on behalf of appellant No.1- Jitendra Singh Tomar @ Tinku after dismissal of earlier one as withdrawn with liberty to revisit this Court in case final hearing does not take place is taken up and considered.