JUJAHARLAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A. No.19278/2023, which is first application under Sec. 389(1) of Cr.P.C. for suspension of jail sentence and grant of bail moved on behalf of appellant - Jujaharlal.

(2.) Learned Trial Court has convicted the appellant under Ss. 326 of IPC alongwith 25(1-B)(B) and 27(1) of the Arms Act and sentenced him to undergo RI for 03 years with fine of Rs.3,000.00, RI for 01 year with fine of Rs.1,000.00 and RI for 03 years with fine of Rs.1,000.00 respectively with default stipulations, vide judgment of conviction and order of sentence dtd. 20/10/2023 passed by the 1st Additional Judge from the Court of 1st Additional Sessions Judge, Jaora, District Ratlam in Sessions Case No.06/2021.

(3.) Learned counsel for the appellant submits that appellant has not committed any offence and he has falsely been implicated in the case. Learned Trial Court has already suspended the jail sentence of the appellant till 23/12/2023. Final disposal of this appeal will take sufficient long time therefore, it is prayed that the remaining jail sentence of the appellant may be suspended and he be released on bail.