LAWS(MPH)-2022-6-47

PRAN SINGH Vs. STATE OF MADHYA PRADESH

Decided On June 30, 2022
PRAN SINGH Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Heard on I.A.No.9995/2022, which is an application for suspension of sentence and grant of bail to the petitioners.

(2.) The revision has been preferred by the petitioners under Sec. 397/401 o f the Cr.P.C. against the impugned judgment dtd. 21/6/2022 in Cr.A.No.05/2019 passed by Additional Sessions Judge, Ganjbasoda District Vidisha, convicting the petitioners for the offence punishable under Ss. 323/149 of IPC and sentencing them to undergo three months RI with fine of Rs.500.00 each and under Sec. 325/149 of IPC and sentencing them to undergo six months RI with fine of Rs.1,000.00 each, with default stipulation.

(3.) Learned counsel for the petitioners argued that the petitioners are innocent and have been falsely implicated. It is further submitted that the petitioners were on bail during trial and they never misused the liberty. It is further submitted that the fine amount has already been deposited. Therefore, it has been prayed that the petitioners be released on bail.