PRADEEP PARMAR Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard on I.A. No.2755/2022, which is an application under Sec. 397 (1) of Cr.P.C. for suspension of sentence and grant of bail to the applicants Pradeep Parmar and Shriprasad.

(2.) The revision has been preferred by the applicants under Sec. 397(1) of the Cr.P.C. against the impugned judgment dtd. 3/2/2022 delivered in Cr.A.No.188/2019 by learned Ist Additional Sessions Judge, Ashta, District Sehore (M.P.) convicting the applicants for the offences punishable under Ss. 325 of IPC and sentencing them to undergo R.I. for three months with fine of Rs.5,000.00 and under Sec. 323 of IPC along with fine of Rs.1,000.00, with default stipulation.

(3.) Learned counsel for the applicants submits that applicants are innocent and they have been falsely implicated. They have remained on bail during the trial as well as during the proceedings in the appeal. He has further submitted that the trial Court has not appreciated the evidence properly and wrongly convicted the applicants, therefore, prays for suspension of sentence and grant of bail.