RAMKRAPAL RAJAK Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A.No. 7835/2022, application under Sec. 389(1) of the Cr.P.C. for suspension of sentence and grant of bail pending the appeal.

(2.) The appellant has been convicted for commission of offence punishable under Sec. 3(1)(w)(i), 3(1)(r) and 3(2)(v-a) of SC/ST (Prevention of Atrocities) Act, 1989 and has been sentenced to undergo one year RI and fine of Rs.2000.00, six months RI and fine of Rs.1000.00 and one year RI and fine of Rs.2000.00 with default stipulation by Special Judge, SC/ST (Prevention of Atrocities) Act, Katni vide judgement dtd. 13/4/2022 passed in S.C.No.85/2017 (State of M.P Vs. Ramkrapal Rajak).

(3.) Learned counsel for the appellant has submitted that appellant has been released on bail till 10/6/2022 by trial Court itself. In the course of trial, appellant was on bail and he has not misused the liberty granted to him by way of bail. He has fair chances to succeed in appeal. He shall abide by all the conditions whatsoever imposed by this Court. Therefore, it has been prayed that the appellant be released on bail pending the appeal.