ASHISH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A. No. 4354 of 2023, seventh repeat application filed on behalf of appellant - Ashish alias Aashu under Sec. 389(1) of Cr.P.C, seeking suspension of sentence and grant of bail. His last one application was dismissed as withdrawn on 1/4/2022.

(2.) Appellant Ashish alias Aashu stands convicted under Sec. 302 IPC and sentenced to undergo life imprisonment with fine of Rs.6000.00, with default stipulation vide judgment of conviction and order of sentence dtd. 13/2/2017 passed by First Additional Sessions Judge Mungaoli, District Ashoknagar in Sessions Trial No.106/2013.

(3.) In compliance of the order passed by this Court on 6/9/2023 the medical/health status report of Nirpat Singh Ahirwar S/o Late Pyarelal Ahirwar, father of the appellant Ashish alias Aashu, has been procured by learned Public Prosecutor. It is stated that forty percent body of Nirpat Singh is paralyzed. He is all alone in the house as his four daughters are married living separately and his another son Santosh Singh and wife Harkunwar Bai have passed away.