RAMCHARAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A. No.2432/2023 which is Sixth application under Sec. 389(1) of Code of Criminal Procedure, 1973 for suspension of remaining jail sentence and grant of bail filed on behalf of appellant No.2 - Jasrath.

(2.) The appellant No.2 has been convicted under Sec. 302 and 394 of IPC and sentenced to undergo Life Imprisonment with fine of Rs.1,000.00and ten years' R.I. with fine of Rs.1,000.00 respectively with default stipulation.

(3.) Also heard on I.A. No.1625/2023, which is Fourth application under Sec. 389(1) of Code of Criminal Procedure, 1973 for suspension of remaining jail sentence and grant of bail filed on behalf of appellant No.1 - Ramcharan.