ARIF KHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A.No.7375/2023, first application u/Sec. 389(1) of Cr.P.C. for suspension of sentence and grant of bail filed on behalf of appellant.

(2.) This criminal appeal has been filed against the judgment dtd. 12/4/2023 passed in Criminal Appeal No.95/22 by 1st Additional Sessions Judge Sheopur (M.P.) whereby the appellants have been convicted under Sec. 147 of IPC and sentenced to undergo one year R.I. with fine of Rs.500.00, under Sec. 148 of IPC and sentenced to undergo one year R.I. with fine of Rs.500.00, under Sec. 323/149 of IPC and sentenced to undergo three months R.I. and under Sec. 153-A of IPC and sentenced to undergo one year R.I. with fine of Rs.500.00 each with default stipulation.

(3.) It is submitted by counsel for the appellants that the appellants were on bail during trial and they did not misuse the liberty granted to them. Fine amount has already been deposited by the appellants. It is also submitted that learned Trial Court has already suspended jail sentence of the appellants for a period of one month. Appeal is of the year 2023 which may take long time for it's conclusion. Under these circumstances, the execution of sentence be suspended and the appellants be released on bail.