ANIL Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard on I.A. No.811/2022, first application for suspension of the jail sentence. The appellant stands convicted as under :

(2.) Learned counsel for the appellant submits that the learned trial Court has not properly appreciated the evidence came on record and material omissions and contradictions have been overlooked. Imprisonment for 3-3 years is on the higher side and disproportionate to the alleged crime. The appeal is likely to take a considerable time for its final hearing and if his custodial sentence is not suspended, the application may be rendered infructuous. He, therefore, prayed that the custodial sentence of the appellant be suspended and he be released on bail.

(3.) On the other hand, the learned Panel Advocate appearing for the respondent/State prays for rejection of the application.