SUNIL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A. No.9696/2023, which is first application for suspension of sentence and grant of bail filed under Sec. 389(1) of the Cr.P.C filed on behalf of the Appellant - Sunil s/o Shivnarayan Banjariya.

(2.) The Trial Court has convicted the appellant under Ss. 467, 468, 471 and 420 of IPC and sentenced to undergo R.I. for 03 years with fine of Rs.2,000.00, R.I. for 03 years with fine of Rs.2,000.00, R.I. for 03 years with fine of Rs.2,000.00 respectively, with default stipulation, vide judgment of conviction and order of sentence dtd. 22/6/2023 passed by Seventh Additional Sessions Judge, Mandsaur (M.P.) in S.T. No.146/2017.

(3.) Learned counsel for the appellant submits that the appellant is innocent and he has not committed any offence. He has been falsely been implicated in the offence. It is further submitted that final hearing of this appeal i s not possible in near future therefore, it is prayed that the remaining jail sentence of the appellant may be suspended and he may be released on bail.