RAJKUMAR UPADHE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Since the matter is taken up for hearing, I.A.No. 15861/2023 application for urgent hearing stands disposed of.

(2.) Heard on I.A. No. 15862/2023, which is first application filed under Sec. 389(1) of Cr.P.C. for suspension of jail sentence and grant of bail moved on behalf of the appellant - Rajkumar Upadhe @ Chhotu Maratha.

(3.) Appellant stands convicted vide judgment dtd. 20/4/2023 passed by the Fifth Additional Sessions Judge, Ujjain in S.T.No. 140/2016 for offence punishable under Sec. 302/34 of the Indian Penal Code and sentenced to undergo life imprisonment with fine of Rs.1000.00 and default stipulation.