BALA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A.No.7861/2023 which is an application for suspension of sentence of the appellant filed under Sec. 389 of the Cr.P.C.

(2.) The appellant has been convicted under Sec. 279,337, 338,304-A of the IPC and 3/181, 192, 196 of Motor Vehicle Act and sentenced undergo RI for 6 months, 6 months, 1 years, 2 years respectively.

(3.) Counsel for the appellant has submitted that the sentence of the appellant has already been suspended by the learned Judge of the trial Court. Counsel has further submitted that the appellant has not misused the liberty granted to him and the appeal is not likely to be heard at an early date and looking to the short sentence awarded to the appellant, he be released on bail.