KAMRUDDIN Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard on I.A.No. 10636/2019, an application under Section 5 of Limitation Act for condonation of delay in filing the appeal.

(2.) For the reasons mentioned in the application, same is allowed and delay in filing the appeal is hereby condoned.

(3.) Also heard on I.A.No. 10635/2019, an application under Section 389 of Cr.P.C. moved on behalf of appellant for suspension of his remaining jail sentence.