BAHADURSINGH BAGRI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A. No. 17743/2023, an application filed under Sec. 389 of the Code of Criminal Procedure, 1973 for suspension of sentence on behalf of appellants

(2.) The appellants have been convicted under Ss. 323, 323/34, 323 and 323 of IPC and sentenced to undergo for 3 months S.I. each of the appellants with fine of Rs.500.00 each of the appellant and default stipulations.

(3.) Learned counsel for the appellants submits that the appellants are innocent and have falsely been implicated. The jail sentence of the appellants have already been suspended by the learned trial Court itself till 30/11/2023. He further submitted that final hearing of this appeal is likely to take sufficient long time. Under these circumstances, looking to the short sentence, learned counsel prays that the application for suspension of sentence of the appellant be allowed.