BRAJESH SHARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Record of the Court below be called for and thereafter list this case for admission.

(2.) Further heard on I.A.No.2455/2020, first application under Section 389(1) of Cr.P.C. for suspension of jail sentence and grant of bail on behalf of the appellant -Brajesh Sharma.

(3.) Appellant has been convicted under Sections 467 , 471 of IPC and Sections 6(1) of the M.P. Nikshepakon Ke Hiton Ka Sarankshan Adhiniyam, 2000 and sentenced to undergo 13 months' RI with fine of Rs.5,000/-, 13 months' RI with fine of Rs.5,000/- and 13 months' RI with fine of Rs.50,000/- respectively with default stipulation.