RADHESHYAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A.No.19714/2023 which is an application for suspension of sentence of the appellant Radheshyam S/o Prabhulal Dangi filed under Sec. 389 of the Cr.P.C.

(2.) The appellant has been convicted under Sec. 323 of IPC and sentenced to undergo six months of RI with fine of Rs.500.00 and under Sec. 3(2)(VA) of SC and ST (Prevention of Atrocities) Act and sentenced to undergo six months RI with fine of Rs.1,000.00 with default stipulations.

(3.) Counsel for the appellant has submitted that the sentence of the appellant has already been suspended by the learned Judge of the trial Court and he is on bail till 21/02/2024. Counsel has further submitted that the appellant has not misused the liberty granted to him and the appeal is not likely to be heard at an early date and looking to the short sentence awarded to the appellant, he be released on bail.