SUKHDEV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Also, heard on I.A. No.16041/2023, which is first application for suspension of sentence and grant of bail filed under Sec. 389(1) of the Cr.P.C. on behalf of appellant-Sukhdev.

(2.) Appellant has been convicted by the First Additional Sessions Judge, Jaora, District-Ratlam vide its judgement dtd. 11/10/2023 passed in S.T. No.12/2021 for commission of offence punishable under Sec. 325 of IPC and sentenced to undergo RI for 01 year with fine of Rs.3,000.00 with default stipulations.

(3.) Learned counsel for the appellants submits that short sentence has been awarded to the appellant by the learned Trial Court. The appellant has been suspended by the Trial Court till 21/11/2023. Final conclusion of the appeal shall take considerable time hence, prays that application for suspension of sentence be allowed.