RAJENDRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Also heard on I.A. No. 7629/2022, which is First application for suspension of sentence and grant of bail filed on behalf of the appellant.

(2.) This appeal has been preferred against the judgment dtd. 21/04/2022 passed by Sessions Judge, District Ashoknagar in S.T. No. 89/2018, whereby the appellant has been convicted under Sec. 326/34 of IPC and sentenced to undergo R.I. for One Year with fine of Rs.2,000.00 and under Sec. 323/34 of IPC and sentenced to undergo R.I. for four months with fine of Rs.1,000.00 with default stipulation.

(3.) Learned counsel for the appellant submits that the appellant has falsely been implicated in the case. The appellant was on bail during trial and he has strong grounds against the impugned judgment. Disposal of the appeal will take considerable time.