MAYANK JAT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on IA No.12297/2023, which is an application for suspension of order of conviction for appellant Mayank.

(2.) The appellant has been convicted under Ss. 148, 307 r/w 149 of IPC and 25(1b)(a) and 27 of Arms Act and sentenced to undergo RI for 1,6,6,6 years respectively with fine of Rs.1,000.00.

(3.) Learned senior counsel for the appellant submits that the jail sentence of the appellant has already been suspended by this Court by order dtd. 21/12/2022. It is submitted that the petitioner is an active member of District Youth Congress, Ratlam and he is aspirant for contesting the ensuing assembly election of the State. In support of his application, he filed documents to show that his name was also proposed by President of District Congress Committee alongwith other candidates for election of constituency of Ratlam (urban).