RAMRAJ RAWAT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A.No.3566/2023 application u/Sec. 389(1) of Cr.P.C. for suspension of sentence and grant of bail filed on behalf of appellants.

(2.) This criminal appeal has been filed against the judgment dtd. 10/2/2023 passed in ST No. 2900325/2016 by Second Additional Sessions Judge Sabalgarh, District Morena whereby the appellants have been convicted and sentenced under Ss. 324/34 of the I. P.C. for two years' RI with fine of Rs.2,000.00 with default stipulation.

(3.) As per allegation leveled against the appellants are that they had beaten the complainant on the pretext of land.