LALIBAI MALI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on admission.

(2.) The appeal appears to be arguable hence, admitted for final hearing. Also heard on I.A. No.10033/2023, which is an application filed on behalf of the appellant for suspension of sentence and grant of bail.

(3.) The appellant has been convicted under Ss. 325 of the IPC, and sentenced to undergo 02 years R.I. with fine and usual default stipulations. Learned counsel for the appellant submitted that the learned trial Court has already suspended the jail sentence of the appellant. He further submitted that final hearing of this appeal is likely to take sufficient long time. Under these circumstances, looking to the short sentence, learned counsel prays that the application for suspension of sentence of the appellant be allowed.