MAHESH CHANDRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on IA No.9447of 2023, which is the first application under Sec. 389 (1) of Cr.P.C seeking suspension of sentence and grant of bail moved on behalf of sole appellant- Mahesh Chandra.

(2.) Appellant stood convicted under Sec. 411 of IPC and sentenced to undergo imprisonment for period of six months with a fine of Rs.5,000.00 with default stipulations vide judgment o f conviction and order of sentence dtd. 15/5/2023 by Special Judge (MPDVPK Act), Shivpuri, District Shivpuri (M.P.) in SC DOCT No. 400014/2012.

(3.) Present appellant has so far undergone incarceration of about 41 days including the period suffered during trial.