AJAY MALI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A.No.17049/2022, an application for suspension of jail sentence of the appellant - Ajay Mali.

(2.) Learned counsel for the appellant submits that short sentence has been awarded to the appellant by the learned trial Court. Appellant was on bail during trial. He submits that the learned trial court erred in holding the appellant guilty in the alleged offence. Appellant is a young boy, aged 22 years. There are omissions and contradictions in the finding of the learned trial court. The final conclusion of the appeal shall take considerable time. Hence, prays that application for suspension of sentence be allowed.

(3.) Learned Govt. Advocate for State has opposed the prayer and prays for rejection of the application for suspension of sentence.