DINESH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on IA No.16188/2023, which is first application filed under Sec. 389(1) of Cr.P.C., 1973 for suspension of jail sentence and grant of bail moved on behalf of appellant - Dinesh.

(2.) Learned trial Court has convicted the appellant under Sec. 354 of IPC and sentenced him to undergo RI for 03 years with fine of Rs.100.00 with default stipulations vide judgement of conviction and order of sentence dtd. 29/9/2023 passed by the Special Judge, POCSO Act, Nagda, District Ujjain in S.C. No.11/2021.

(3.) Learned counsel for the appellant submits that appellant is innocent and he has falsely been implicated in the matter and his jail sentence has already been suspended by the trial Court till 20/12/2023. There is n o likelihood of hearing of this appeal in near future. Hence, prays that application for suspension of jail sentence be allowed.