MANNU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A.No.13486/2023, which is an application filed under Sec. 389(1) of Cr.P.C. for suspension of jail sentence of the appellant.

(2.) The appellant has been convicted by Special Judge (Prevention of Atrocities) Act), Shajapur vide its judgement dtd. 12/8/2023 in Spl.S.T.No.64/2018 for commission of offence punishable under Sec. 354-A(1) of IPC read with Sec. 3(2)(5-A) of SC, ST (Prevention of Atrocities) Act and sentenced to undergo one year RI with fine of Rs.2,000.00, under Sec. 3(1)(W-i) of SC, ST (Prevention of Atrocities) Act and sentenced to undergo one year RI with fine of Rs.2,000.00 and under Sec. 506 Part 2 of IPC and sentenced to undergo one year RI with fine of Rs.2,000.00 respectively with default stipulations.

(3.) Learned counsel for the appellant submits that he is innocent and has been falsely implicated in the matter. Appellant's jail sentence has already been suspended by the Trial Court till 11/9/2023. Learned Trial Court has not properly appreciated the evidence placed on record and there is no likelihood of hearing of appeal in near future. Hence, prays that application for suspension of jail sentence be allowed.