HIRALAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Also, heard on I.A. No.14937/2023, which is first application for suspension of sentence and grant of bail filed under Sec. 389 of the Cr.P.C. on behalf of appellant-Hiralal.

(2.) The trial Court has convicted the appellant vide order dtd. 29/08/2023 passed in SCATR Case No.27/2018 by Special Judge, SC/ST (Prevention of Atrocities Act, 1989) Nimad, Mandaleshwar(M.P) and sentenced the appellant under Sec. 324 of IPC read with 3(2)(v) of the SC/ST(Prevention of Atrocities Act, 1989) Act to undergo 06 months RI with fine of Rs.1,000.00 with usual default stipulation.

(3.) Learned counsel for the appellant submits that short sentence of 06 months has been involved in this case. The appellant was on bail during the trial and he never misused the liberty so granted to him. Trial Court has itself suspended the jail sentence of the appellant till 29/9/2023 and hence, prayer is made for suspension of jail sentence and grant of bail to the appellant.