SHERSINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on IA No.16659/2023, which is first application filed under Sec. 389 of Cr.P.C., 1973 for suspension of jail sentence and grant of bail moved on behalf of the appellants - Shersingh, Rahul and Toofansingh.

(2.) Learned trial Court has convicted the appellants under Ss. 323 and 323 read with 34 of IPC alongwith and 3(2)(va) of the SC/ST (Prevention of Atrocities) Act and sentenced each of them to undergo RI for 01 year with fine of Rs.1,000.00, RI for 01 year with fine of Rs.1,000.00 and RI for 01 year with fine of Rs.1,000.00 each respectively with default stipulations vide judgement of conviction and order of sentence dtd. 13/10/2023 passed by the Special Judge, SC/ST Act, Neemuch in Special (SC/ST) Sessions Trial No.27/2020.

(3.) Learned counsel for the appellants submits that appellants are innocent and they have falsely been implicated in the matter and their jail sentence has already been suspended by the trial Court till 13/11/2023. There is no likelihood of hearing of this appeal in near future. Hence, prays that application for suspension of jail sentence be allowed.