VIKRAM JATAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Also heard on I.A. No. 3487/2022, which is First application for suspension of sentence and grant of bail filed on behalf of the appellants No. 1 to 3 namely Vikram Jatav, Jandel Singh & Malkhan respectively.

(2.) This appeal has been preferred against the judgment dtd. 16/02/2022 passed by Special Judge (POCSO), District Gwalior in case No. SC/17/2019, whereby the appellants have been convicted under Sec. 354 of IPC and sentenced to undergo imprisonment for One Year each with fine of Rs.500.00 each, under Sec. 451 of IPC and sentenced to undergo imprisonment for six months each with fine of Rs.500.00 each & under Sec. 323/34 (four counts) of IPC and sentenced to undergo imprisonment for six months 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.