HIMANSHU YADAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on admission. Admit. Let record of the Court below be requisitioned.

(2.) Also heard on I.A.No.29877/2023, which is an application under Sec. 389(1) of Cr.P.C. for suspension of sentence and grant of bail moved on behalf of appellants. Appellants have been convicted and sentenced as mentioned in the impugned judgment dtd. 13/12/2023 passed by XV Additional Sessions Judge, Jabalpur in ST No.09/2017.

(3.) Learned counsel for the appellants submitted that the trial Court has already suspended the jail sentence of the appellants till 11/01/2024. Appellants have good case on merit and hope to succeed in the appeal, hence he has prayed for suspension of jail sentence and release of the appellants on bail till the final disposal of the appeal. On the other hand, learned counsel for the respondent/State has opposed the prayer and prayed for dismissal of the above application.