RAMASHANKER GIRI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The proceeding convened through video conferencing. Heard on the question of admission.

(2.) Appeal seems to be arguable, hence it is admitted for final hearing. Als o heard on I.A. No.3522/2020, which is an application under Section 389(1) of Cr.P.C. for suspension of the custodial sentence passed against appellants Ramashanker Giri, Ramlallu Vaishy, Ajmer Singh Gourh, Anjni Prasad Vaishy and Anoop Prasad Soni.

(3.) This appeal has been preferred against the judgment dated 10/02/2020 passed by III Additional Sessions Judge, Singrauli, Head Quarter Waidhan in ST.No.103/2011, whereby learned ASJ found the appellants guilty for the offence punishable under Sections 419 , 420 , 467 , 468 , 471 , 120-B of the IPC and sentenced them to undergo R.I. for one year with fine of Rs.1,000/- each, R.I. for three years with fine of Rs.1,000/- each, R.I. for seven years with fine of Rs.2,000/- each, R.I. for three years with fine of Rs.1,000/- each, R.I. for one year with fine of Rs.1,000/- each and R.I. for seven years with fine of Rs.2,000/- each respectively with default clause.