VIKESH Vs. STATE OF M.P.

JUDGEMENT

(1.) In the wake of unprecedented and uncertain situations due to the outbreak of Novel Corona Virus COVID-19 and considering the advisories issued by the Government of India, this application is being heard and decided through video conferencing to maintain social distancing. The parties are being represented through their respective counsels through VC and therefore, norms of social distancing/physical distancing were followed in letter and spirit.

(2.) This criminal appeal under Section 374 of Cr.P.C assails the judgment of the trial Court dated 4.9.2019, passed by Sessions Judge Vidisha, whereby appellant has been convicted under Sections 306 of IPC and sentenced to undergo RI for Seven years with fine of Rs.500/-, with default stipulation.

(3.) Heard on I.A. No.371 of 2020, first application under Section 389 (1) of Cr.P.C for suspension of jail sentence and grant of bail on behalf of appellant.