NARAYANSINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A No.9687/2023 which is second application under Sec. 389 of Cr.P.C for suspension of sentence filed on behalf of appellant Narayansingh.

(2.) The appellant has been convicted under Ss. 120-B, 420, 467, 468, 471 of IPC and sentenced to undergo R.I for 3 years, 3 years, 7 years, 3 years, 7 years and fine of Rs. 5000.00, Rs. 5000.00, Rs. 5000.00, Rs. 5000.00, Rs. 5000.00 with default stipulation.

(3.) As per prosecution case, the appellant had purchased one Mahindra Truck on the basis of loan of Rs. 4,31,000.00 from the State Bank of India, Khachrod branch but he did not pay the loan amount and it was found that loan was obtained on the basis of forged documents.