PINTU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Record of the trial Court has been received. Heard on the question of admission. The appeal is admitted for final hearing.

(2.) Heard on I.A.No.1937/2020, which is an application for suspension of sentence and grant of bail.

(3.) The appellant has been tried and convicted for the offences under section 307 / 34 and 353 of IPC and sentenced to suffer R.I. of 10 years and fine of Rs.2,00,000/- for an offence under section 307 / 34 of IPC and also sentenced to suffer R.I. of 2 years and fine of Rs.1,00,000/- for an offence under section 353 of IPC, with default stipulation.