LAWS(MPH)-2020-6-159

HANSRAJ AND OTHERS Vs. STATE OF MADHYA PRADESH

Decided On June 17, 2020
Hansraj And Others Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) IA No.3363/2020 is an application for urgent hearing. The same is allowed.

(2.) Heard on IA No.3362/2020 which is an application by appellant No.3- Raju @ Rajaram and appellant No.5- Anil for suspension of sentence and grant of bail.

(3.) Appellant Nos. 3 and 5 have been convicted and sentenced as under : Conviction sentence Section Act Imprisonment Fine if Imprisonment deposited in lieu of fine details