SEWANAND BHAIRAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A.No.7252/2023, an application under Sec. 389(1) of Cr.P.C. for suspension of jail sentence and grant of bail to the appellant pending the appeal.

(2.) The appellant has been convicted for commission of offence under Sec. 498-A of IPC and has been sentenced to R.I. for 3 years and fine of Rs.3000.00 with default stipulations by the learned Third Additional Sessions Judge, Seoni (M.P.) vide judgment dtd. 4/2/2023 passed in Session Trial No.32/2017 (State of MP Vs. Sevanand Bhairam and others).

(3.) Learned counsel for the appellant has submitted that appellant has been released on bail till 3/4/2023 by the trial Court itself. During trial, he was on bail and has not misused the liberty granted to him by way of bail. Learned counsel further submitted that he has fair chances to succeed in appeal. There is no possibility of coming of this appeal for hearing in near future. Therefore, if the jail sentence is not suspended, the purpose of filing this appeal would become futile.