BANTI OJHA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on IA No.7271/2022, first application under Sec. 389(1) Cr. P.C. moved on behalf of appellant seeking suspension of sentence and grant of bail.

(2.) Appellant stood convicted under Sec. 302 IPC and sentenced to undergo imprisonment for life with a fine of Rs.5,000.00 with default stipulation vide judgment of conviction and order of sentence dtd. 23/10/2021 passed by First Additional Sessions Judge, Ashoknagar (M.P.) in Sessions Trial No. 22/2018.

(3.) Appellant so far has undergone incarceration of 5 years and 4 months months.