JAIDEEP Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Call for the record.

(2.) Heard on I.A No.2047 of 2023 which is an application under Sec. 389(1) of Cr.P.C for suspension of jail sentence of appellant Jaideep.

(3.) The present appellant has been convicted under Sec. 324 of IPC, Sec. 3(2)(va) of SC/ST Act and sentenced to undergo 1 year RI with fine of Rs.1000.00 under each Ss. with default stipulation.