RAMNIWAS Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on IA. No.1870/2022, an application u/Sec.397(1) Cr.P.C. for suspension of sentence and grant of bail moved on behalf of applicant is taken up and considered.

(2.) This criminal revision assails the judgment dtd. 25/01/2022 passed in Criminal Appeal No.35/2022 by Additional Sessions Judge, Pichhore, District Shivpuri (M.P.), whereby the judgment of conviction and order of sentence dtd. 13/01/2022 passed in Criminal Case No. 300490/2015 by Judicial Magistrate First Class, Pichhore District Shivpuri (M.P.) has been confirmed by which applicant has been convicted and sentenced as under:- <FRM>JUDGEMENT_123_LAWS(MPH)2_2022_1.html</FRM>

(3.) Learnedsenior counsel for the applicant submits that compromise has been taken place between the parties and he is in custody for more than one month. The prosecution story is quite improbable. Applicant has been falsely implicated in the case due to previous animosity between the parties.