KULDEEP URF PRINCE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Also heard on I.A No.4177/2023 which is an application under Sec. 389(1) of Cr.P.C for suspension of sentence moved on behalf of appellant.

(2.) The appellant has been convicted for offence under Ss. 147, 323/149, 452 and 365 of IPC and sentenced to undergo R.I. for 06 months, 06 months, 01 year and 02 years with fine of Rs.500.00, Rs.500.00, Rs.500.00 and Rs.500.00 respectively also with default stipulations.

(3.) Learned counsel for the appellant submits that the appellant is innocent and has been falsely implicated in the matter. The learned trial Court has erred in not appreciating the fact that there are material omissions and contradictions in the version of the prosecution witnesses. The jail sentence of the appellant has been suspended by the Trial Court till 20/3/2023 and during bail he did not misuse the liberty granted to them. It is further submitted that there is no likelihood of hearing of appeal in near future. Hence, counsel prayed that application for suspension of sentence may be allowed.