HARINARAYAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Being arguable, the appeal is admitted for final hearing.

(2.) Also heard on IA No. 17164/2023, first application under Sec. 389(1) Cr. P.C. moved on behalf of the appellants seeking suspension of sentence and grant of bail.

(3.) Appellants stand convicted under Ss. 323/34 of IPC and sentenced to undergo three months rigorous imprisonment with fine of Rs.200.00 each with default stipulations vid e judgment of conviction and sentence dtd. 22/08/2023 passed by ASJ, Vijaypur distt. Sheopur (M.P.) in S.T. No. 06/2023.