SUKHDEEN SAHU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on admission.

(2.) Heard on I.A. No.7879/2022, which is first application filed on behalf of the appellants for suspension of sentence and grant of bail.

(3.) T he appellants have been convicted by the trial Court under Sec. 326/34 of I.P.C. and sentenced to R.I. for 5 years (each) with fine of Rs.2,000.00(each) with default stipulations.