GUDAI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A. No.13420/2022, which is first application filed on behalf of the appellants for suspension of sentence and grant of bail.

(2.) The appellants have been convicted by the trial Court under Ss. 148 of IPC and sentenced to undergo R.I. for 01 year with fine of Rs.1000.00 each; under Sec. 324/149 (two counts) of IPC and sentenced to undergo R.I for 1-1 year with fine of Rs.2000.002000/- each, with default stipulations.

(3.) Learned counsel for the appellants has submitted that the maximum sentence awarded to the appellants is one year. The jail sentence of the appellants are suspended till 30/7/2022 by the Trial Court itself. Disposal of this appeal would take considerable time, therefore, the custodial sentence of the appellants may be suspended and they may be released on bail.