SANU @ ALTAF ALI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A. No.3926/2022, first application filed under Sec. 389(1) Cr.P.C on behalf of appellant No.2-Rafika Begum seeking suspension of sentence and grant of bail.

(2.) Appellant No.2-Rafika Begum stands convicted under Ss. 302/34 of IPC and sentenced to suffer Life Imprisonment with a fine of Rs.2,000.00 and under Sec. 498A of IPC and sentenced to suffer three years' R.I. with fine of Rs.500.00 with default stipulation vide judgment of conviction and order of sentence dtd. 31/12/2021 passed Sessions Judge, Datia, District Datia (M.P.) in Sessions Trial No.113/2017.

(3.) In compliance of the Court order dtd. 27/04/2022, the medical/health status report of appellant No.2-Rafika Begum has been placed on record as well as appellant No.2-Rafika Begum has been produced in police custody from Central Jail, Gwalior.