SATYANARAYAN SHARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioners have preferred the present criminal revision under Section 397, 401 of CrPC, challenging the judgment dated 17/3/2021 passed by Fifth Additional Sessions Judge, Guna, District Guna in Criminal Appeal No.300245/2015 affirming the judgment of conviction and sentence dated 11/8/2015 passed by Judicial Magistrate First Class, Lahar in Criminal Case No.749/2008, whereby the petitioners have been convicted and sentenced to undergo rigorous imprisonment of two years with fine of Rs.500/- for offence under 420 of IPC and rigorous imprisonment of one year with fine of Rs.500/- for offence under Section 471 of IPC with default stipulation.

(2.) I.A. No. 9397/2021, an application under Section 397 (1) of CrPC, has also been filed for suspension of jail sentence and grant of bail to the petitioners.

(3.) Learned counsel for the State has submitted that this criminal revision is not maintainable as at the time of passing of judgment by the appellate Court, the petitioners were not present in the Court The High Court of Madhya Pradesh and till date the petitioners are absconding.