MANSINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Record of the Session Trial SCATR No. 200117/2015, Sagar be called for.

(2.) Counsel for the appellants has moved I.A. No 24462/2022, which is the first application for suspension of sentence and grant of bail to the appellants-Mansingh and Premsingh.

(3.) Vide the impugned judgment, the appellants have been convicted for the offene punishable under Sec. 324 r/w Sec. 34 of IPC and sentenced thereunder to suffer R.I. for 1 year with a fine of Rs.1,000.00, Sec. 325 r/w Sec. 34 of IPC and sentenced thereunder to suffer R.I. for 1 year with a fine of Rs.1,000.00 and Sec. 323 r/w Sec. 34 (two count) with a fine of Rs.500.00 with default stipulation in each.