RAM SINGH Vs. STATE OF M.P

JUDGEMENT

(1.) Heard on I.A. No.5182/2022, which is a repeat (second) application under Sec. 389 of Cr.P.C for suspension of sentence moved on behalf of appellant - Ramsingh.

(2.) Appellant has been convicted for offence under Sec. 307 of IPC, 1860 and sentence to undergo 7 years R.I with fine an default stipulation.

(3.) Learned counsel for the appellant submits that the appellant has been enlarged on bail vide order dtd. 13/12/1999, thereafter he is regularly appearing before this Court. Since no one has appeared before this Court at the time of final hearing to argue the matter, this Court has issued a non-bailable warrant. Shri Sharma submits that his complete name is not appearing in the cause list therefore he could not appear before this Court, however, he undertakes to argue this appeal finally. Appellant is in jail since last one and half months, hence he prays for suspension of sentence of appellant.