RAMSIROMANI Vs. STATE OF M P

JUDGEMENT

(1.) ARGUMENTS heard on M.Cr.P. No. 3605/2001. This is a third application seeking suspension of sentence. The earlier petitions are stated to have been disallowed and rejected on 23.8.1999 and 22.7.1999.

(2.) THIS appellant is sentenced to undergo R.I. for a period of 10 years with a fine of Rs. 1,000/ for an offence punishable under section 307 on 22.6.1999 in S.T. No. 61/99. He is undergoing sentence since 22.6.1999 and during the trial, he has been in custody since 20th Jan., 1999 to 26th Feb., 99.

(3.) THE record of S.T. is already received. Office to list the appeal for final hearing. CC as per rules.