GOPALSINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A.No.12636/2023, which is first application filed under Sec. 389(1) of Cr.P.C. for suspension of jail sentence and grant of bail moved on behalf of appellants. Learned trial Court has convicted the appellants under Sec. 325 r/w 34 of IPC and sentenced to undergo three years' RI with fine of Rs.2,000.00 each, with default stipulation, vide judgement of conviction and order of sentence dtd. 27/7/2023 passed by the Special Judge (SC, ST (Prevention of Atrocities) Act), Shajapur, District Shajapur in S.C.No.129/2017.

(2.) Learned counsel for the appellants submits that the appellants have not committed the offence and have falsely been implicated in the case. During trial the appellants were on bail and they have not misused the liberty granted to them. The trial Court has already suspended the sentence till 26/8/2023. Final hearing of this appeal is not possible in near future. Therefore, it is prayed that remaining jail sentence may be suspended and present appellants may be released on bail. Per contra, learned counsel for the respondent/State has opposed the prayer and prayed for rejection of the application.

(3.) I have heard learned counsel for the parties and perused the record. Considering the facts and circumstances of the case coupled with the fact that final hearing of this appeal is not possible in near future, without expressing any opinion on merits of the case, the application I.A. No.12636/2023, is allowed and the jail sentence of the appellants shall remain suspended.