NETRAM LODHI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This criminal revision is admitted for hearing.

(2.) Heard on I.A. No.2007/2022 which is first application for suspension of sentence and grant of bail to the applicant.

(3.) The applicant stands convicted by the lower appellate Court vide judgment dtd. 27/1/2022 passed by learned Sessions Judge, Raisen in Criminal Appeal No.37/2021 for offences punishable under Ss. 338 of the IPC (two counts) with sentence to undergo RI for six months (on each count) with fine of Rs.1,000.00 on each count and under Sec. 337 (four counts) of the Indian Penal Code with sentence to undergo RI for three months (on each count) with default stipulation.