ANAND PARIHAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A.No.23003 of 2023, first application under Sec. 389 of CrPC for suspension of jail sentence and grant of bail to the appellant.

(2.) This Criminal Appeal assails the judgment dtd. 4/12/2023 passed in Sessions Trial No. 66/2020 by First Additional Sessions Judge Karera, District Shivpuri (M.P.) whereby, the appellant stood convicted under Sec. 205 of IPC and sentenced to undergo rigorous imprisonment of three years with fine of Rs.1,000.00 and under Sec. 419 of IPC and sentenced to undergo rigorous imprisonment of three years with fine of Rs.1,000.00 , with default stipulation.

(3.) Learned counsel for the appellant submits that the trial Court has wrongly convicted the appellant without proper appreciation of facts of the case. He further submits that the trial Court has already suspended the jail sentence of the appellant till 5/1/2024. Appellant was on bail during trial and he did not misuse the liberty so granted. Hence, prayed to suspend the jail sentence and grant of bail to the appellant.