SUKHRAM BARELA Vs. STATE OF M.P.

JUDGEMENT

(1.) Also, heard on I.A.No.9876/2020, first application under Section 389 (1) of Cr.P.C . for suspension of sentence on behalf of the appellant.

(2.) This criminal appeal has been filed against the judgment dated 01/8/2018 passed by Sessions Judge, Guna in Criminal Case No.264/2016 by which the appellant has been convicted under Section 307 of the IPC and has been sentenced to undergo rigorous imprisonment of 7 years with fine of Rs.1,000/- with default stipulation.

(3.) It is submitted by the counsel for the appellant that the appellant has been wrongly convicted by the trial Court. There are lots of contradictions and omissions in the evidence of the prosecution witnesses. Appellant is in jail since the date of judgment and he had also remained in custody during trial for a period of one year and four months. It is further submitted that looking to the current COVID-19 situation, there is no possibility of disposal of this criminal appeal in near future. Therefore, prays to suspend the jail sentence of the appellant. He further undertakes to abide by all the terms and conditions of guidance, circulars and directions issued by Central Government, State Government as well as Local Administration regarding measures in respect of COVID-19 Pandemic and maintain hygiene in the vicinity while keeping physical distancing.