LAWS(MPH)-2023-8-114

SHYAMLAL Vs. STATE OF MADHYA PRADESH

Decided On August 24, 2023
SHYAMLAL Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Heard on the question of admission.

(2.) Admit.

(3.) Also heard on I.A. No. 13029/2023, which is an application filed under Sec. 389 of the Criminal Procedure Code, 1973 for suspension of sentence on behalf of appellants.