GAURAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Record of the Court below be called.

(2.) Heard on I.A. No. 20663 of 2023, which is first application under Sec. 389(1) Cr.P.C. for suspension of sentence and grant of bail moved by the appellant with an alternative prayer for grant of temporary bail as record has not been received.

(3.) This Criminal Appeal assails the judgment dtd. 17/10/2023 passed by Special Judge SC/ST (Prevention of Atrocities) Act, Guna (M.P.) in Special Sessions Trial No. 31/2019, whereby appellant has been convicted and sentenced under Sec. 148 of IPC to undergo rigorous imprisonment of 1 year with fine of Rs.1000.00, Sec. 329 of the I.P.C. to undergo rigorous imprisonment of 3 years and fine of Rs.5000.00 and Sec. 323/149 of the I.P.C. to undergo rigorous imprisonment of 6 months and fine of Rs.1,000.00with default stipulations.