NONEETRAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Also heard on I.A. No. 3515/2022, which is First application for suspension of sentence and grant of bail filed on behalf of the appellants No. 1 to 3 namely Noneetram, Hemant & Vinod respectively.

(2.) This appeal has been preferred against the judgment dtd. 11/02/2022 passed by 3rd Additional Sessions Judge, District Guna in S.T. No. 500210/2016, whereby the appellants have been convicted under Sec. 323/34 of IPC and sentenced to undergo imprisonment for three months each with fine of Rs.700.00 each, under Sec. 323/34 of IPC and sentenced to undergo imprisonment for three months each with fine of Rs.700.00 each & under Sec. 323/34 of IPC and sentenced to undergo imprisonment till rising of the Court each with fine of Rs.400.00 each with default stipulation.

(3.) Learned counsel for the appellants submits that sentence imposed against the appellants has already been suspended by the trial court. All the appellants were on bail during trial and they have strong grounds against the impugned judgment. Disposal of the appeal will take considerable time. Application for suspension of sentence filed on behalf of the appellants deserves to be allowed.