LAWS(MPH)-2023-10-23

BHURA Vs. STATE OF MADHYA PRADESH

Decided On October 09, 2023
BHURA Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Heard on the question of admission.

(2.) The appeal appears to be arguable, hence, admitted for final hearing.

(3.) Heard on I.A. No.15307/2023, which is an application filed under Sec. 389 (1) of the Criminal Procedure Code, 1973 for suspension of sentence on behalf of appellant.