RAJKUMAR Vs. STATE OF M.P.

JUDGEMENT

(1.) In the wake of unprecedented and uncertain situation due to outbreak of the Novel Corona virus (COVID-19) and considering the advisories issued by the Government of India, this appeal has been heard and decided through video conferencing to maintain social distancing. The parties are being represented by the respective counsels through video conferencing, following the norms of social distancing/ physical distancing in letter and spirit.

(2.) Heard on I.A.No.2228/2020, first application under Section 389 of Cr.P.C for suspension of jail sentence and grant of bail on behalf of the appellant Raj Kumar.

(3.) This criminal appeal under Section 374 of Cr.P.C has been filed by the appellant against the order dated 24.12.2019 passed in Case No.26/2019 by the Sessions Judge, District Vidhisha whereby the appellant has been convicted under Section 323 of IPC and sentenced to undergo R.I. for 6 months. He has also been convicted under Sections 450 , 436 of IPC and sentenced to undergo R.I. for 5-5 years with fine of Rs. 2000-2000/- respectively with default stipulation.