SANJU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Also heard on I.A. No.1684/2022, which is an application for suspension of jail sentence of all the appellants.

(2.) The appellants have been convicted by the Special Judge (under SC and ST Act) Rajgarh (Biaora) vide judgment dtd. 19/1/2022 passed in S.T. No.345/2019 and sentenced them as under:-

(3.) Learned counsel for the appellants has submitted that the learned trial Court has not properly appreciated the evidence on record and has recorded the conviction without considering serious anomalies, contradictions and omissions present in the testimony of various witnesses. It is further submitted that the statements of the independent witnesses of the case did not support the case of prosecution. It is further submitted that the appeal is likely to take a long time in its final hearing. Under these circumstances, he prays that the application for suspension of jail sentence be allowed.