TIKARAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A. No.23961of 2022, which is an application filed by the applicant for suspension of sentence and grant of bail.

(2.) The applicant has been convicted by the Courts below for offence punishable under Ss. 323(for injured Sanjay), 323(for injured Laxmi) and 325 of the Indian Penal Codeand sentenced to undergo RI for 3 months with fine of Rs.500.00, R.I for 3 months with fine of Rs.500.00 and R.I for 01 year with fine of Rs.1000.00 respectively, with default stipulations.

(3.) Learned counsel for the applicant submits that maximum jail sentence awarded to the applicant is one year. Applicant is in custody since 10/12/2022 and disposal of this revision would take considerable time. In view of the aforesaid, prayer is made to suspend the jail sentence of the applicant and to release him on bail.