PAWAN KUMAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A. No.19107/2022 an application under Sec. 389(1) of Cr.P.C. for suspension of sentence filed on behalf of appellant.

(2.) It is the submission of learned counsel for the appellant that trial Court erred in convicting the appellant and awarding the jail sentence without appreciating the evidence and materials available on record. Hearing of appeal shall take some time. He has good case on merits. Fine amount has already been deposited. He undertakes to abide by the terms and conditions as imposed by this Court. He further undertakes not be a source of embarassment and harassment to the complainant party in any manner. Therefore, bail /suspension may be granted to the appellant.

(3.) Learned Public Prosecutor for respondent/State opposed the prayer and prayed for dismissal.