PRAKASH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on the question of admission. Admit.

(2.) Also Heard on I.A. No. 11869/2023, which is an application filed under Sec. 389(1) of the Code of Criminal Procedure, 1973 for suspension of jail sentence and grant of bail filed on behalf of appellant.

(3.) The appellant has been convicted under Sec. 354 of I.P.C. and sentenced to undergo 1 years R.I. with fine and usual default stipulation.