BHANWARLAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A No.4574 of 2023 which is an application under Sec. 389(1) of Cr.P.C for suspension of jail sentence of appellant Bhanwarlal.

(2.) The present appellant has been convicted under Sec. 354 and 354A of IPC and sentenced to undergo 1 year RI and fine of Rs.1000.00 under each Ss. with default stipulation.

(3.) Learned counsel for the appellant submits that after conviction the sentence of the appellant has already been suspended by the trial Court. It is further submitted that there is no likelihood of hearing of appeal in near future. Hence, counsel prayed that application for suspension of sentence be allowed.