RAVINDRA SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) Learned counsel for the rival parties are heard.

(2.) I.A.5912/2020, first application for suspension of sentence moved by appellant No.1-Ravindra Singh @ Ravi & appellant No.2-Rishikesh Singh @ Rishi u/Sec. 389(1) Cr.P.C .

(3.) This criminal appeal assails the judgment dated 19/02/2020 passed in S.T.No.66/2013 by Special Judge (Dacoity), District Bhind whereby the both the appellants have been convicted and sentenced as under with default stipulations :-