NAINA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Appeal being arguable, is admitted for final hearing.

(2.) Heard on I.A. No. 8205/2022, which is first application under Sec. 389(1) Cr.P.C. for suspension of sentence and grant of bail to the appellant.

(3.) This Criminal Appeal assails the judgment dtd. 11/05/2022 passed in ST No. 31/2021 by Fifth Additional Sessions Judge, Guna (M.P.) whereby, appellant stands convicted under Sec. 379 of the IPC and sentenced him to undergo 3 years RI with a fine of Rs.50,000.00,with default stipulations.