VIJAY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) None present for the appellant as the counsel for the appellant has abstained from work on account of the call given by the State Bar Council.

(2.) The prosecutrix is present in person along with her youngest child. She is married to the appellant. The appellant is in jail since his conviction by the Ld. Trial Court.

(3.) Today matter is listed for orders on I.A. No.18472/2022 for suspension of sentence. Earlier, two applications for suspension of sentence have already been dismissed on merits vide order dtd. 6/1/2022 and 27/6/2022. Learned counsel for the State has prayed that the application may be dismissed as there is no change in circumstances.