SHYAMVEER SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) Appeal is admitted for final hearing. Record of the Court below be called, if not already called.

(2.) Heard through VC on I.A.No.2147/2020, which is an application under Section 389 of Cr.P.C. for suspension of sentence and grant of bail to appellant Shyamveer Singh.

(3.) Vide judgment dated 05.02.2020 passed by First Additional Sessions Judge, Ambah, District Morena in S.T.No.281/2015, the appellant has been convicted under 326 of the IPC and has been sentenced to undergo rigorous imprisonment of five years with fine of Rs.500/- with default stipulation.