PAWAN KUMAR SENI 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 counsel through video conferencing, following the norms of social distancing/physical distancing in letter and spirit.

(2.) This criminal appeal under Section 374 of Cr.P.C has been filed by the appellants against the judgment dated 31.08.2019, passed in Criminal Case No.543/2018 by the forth Additional Sessions Judge, Gwalior, whereby the appellant has been convicted under Sections, 120-B, 419, 467, 468 and 471 of IPC and Sec. 4 of M.P. Manyata Prapt Pariksha Adhiniyam and sentenced to undergo 1 year RI, 3 years RI, 5 years RI, 3 years RI, 5 years RI and 1 year RI with fine of Rs.500/-, Rs.500/-, Rs.1000/-, Rs.500/-, Rs.1000/- and Rs.500/- with default stipulation.

(3.) Also heard on I.A. No.3039/2020, an application under Section 389 of Cr.P.C. for suspension of jail sentence on behalf of the appellant No.2-Manoj Kumar. Earlier first application was dismissed on merits vide order dated 2.12.2019.