SONU Vs. STATE OF M.P.

JUDGEMENT

(1.) In the wake of unprecedented and uncertain situation due to outbreak of the Novel Corona virus (COVID-19) and considering the advisories issued by the Government of India, this application has been heard and decided through video conferencing to maintain social distancing. The parties are being represented by the respective counsels through video conferencing, following the norms of social distancing/ physical distancing in letter and spirit.

(2.) Heard on I.A.No.1780/2020, application under Section 389 (1) of Cr.P.C for suspension of jail sentence and grant of bail on behalf of the appellant Sonu @ Devendra.

(3.) This criminal appeal under Section 374 of Cr.P.C has been filed by the appellant against the judgment dated 11.02.2020, passed in Criminal Case No.3178/2014 by the Fifth Additional Sessions Judge, Morena, whereby the appellant has been convicted under Section 304- B and 34 of IPC and sentenced to undergo 4 years RI with fine of Rs.5000/- with default stipulation.