DHEERAJ @ DHIRE Vs. STATE OF M P

JUDGEMENT

(1.) Heard on I.A. No. 4196/13 which is repeat application for suspension of sentence and grant of bail to the appellant. The earlier one was dismissed vide order dated 30/3/12 as not pressed. Appellant has been convicted under Section 302 of the Indian Penal Code for committing the murder of Neemabai, by trampling her under his Tractor.

(2.) Learned counsel for the appellant submitted that the evidence on record suffered from material contradictions, omissions and exaggerations, and the impugned judgment was based upon misappreciation of evidence. He, therefore, prayed that the appellant was entitled to suspension of sentence.

(3.) On the other hand, learned Government Advocate opposed the prayer.