NAUSAD KHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Record of the Courts below be requisitioned.

(2.) Heard on I.A. No.23163/2022, which is first application filed on behalf of the appellants for suspension of sentence and grant of bail.

(3.) Being aggrieved by the order dtd. 21/11/2022 passed by learned Seventh Additional Sessions Judge, Rewa (M.P.) in S.T.No.500348/2011 whereby the appellants have been convicted by the trial Court under Sec. 323/34 (02 counts) of IPC each and sentenced to R.I. for 01 year each with fine of Rs.1000.00 each respectively, with default stipulations.