ATAR SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) This criminal appeal assails the judgment dtd. 14/12/2021 passed in S.T.No.139/2012, by III Additional Sessions Judge, Jaura, District Morena (M.P.) whereby, the appellant has been convicted as under. :- <FRM>JUDGEMENT_130_LAWS(MPH)1_2022_1.html</FRM>

(2.) I.A. No.216/2022, an application for grant of suspension of sentence moved on behalf of appellant is taken up and considered.

(3.) Learned counsel for the appellant submits that accused/appellant was on bail during trial. His sentence has been suspended by the trial Court for a period of one month from the date of judgment. Disposal of appeal shall take considerable time, therefore, he prays for suspension of sentence and grant of bail to the appellant.