SANJAY SHARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A. No5973/2023, which is an application for suspension of sentence and grant of bail on behalf of the appellant. This sentence has been suspended by the Trial Court

(2.) The appellant has been tried and convicted for the offence punishable under Ss. 3(1)(r), 3(1)(s) and 3(2)(va) of the SC and St Act and Sec. 323 of the IPC, and sentenced to suffer imprisonment for six months RI with fine of Rs.300.00, six months RI with fine of Rs.300.00, three months RI with fine of Rs.300.00 and three months RI with fine of Rs.300.00 with default stipulations. Looking to the short sentence of six months imposed upon the appellant by the learned trial Court, application is allowed and his sentence is suspended. It is directed that the appellant shall be enlarged on bail upon his furnishing a personal bond in the sum of Rs.50,000.00 (Rs. Fifty Thousand Only) with one surety in the like amount to the satisfaction of the learned trial Court. Let record of the trial Court be called for. List this case immediately after receipt of the record of the Trial Court for admission. C.C. as per rules.