MAHARAJ SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A.No.2620/2023, first application u/Sec. 389(1) of Cr.P.C. fo r suspension of sentence and grant of bail filed on behalf of appellant - Maharaj Singh.

(2.) This criminal appeal has been filed against the judgment dtd. 22/12/2022 passed in ST No. 74/2015 passed by learned Additional Sessions Judge, Ganjbasoda, District Vidisha whereby appellant has been convicted under Sec. 409 of IPC and sentenced to undergo 3 years' rigorous imprisonment with fine of Rs.18,000.00 and under Sec. 3/7(1)(A)(1) of Essential Commodity Act and sentenced to undergo 1 years R.I. with fine of Rs.2000.00 with default stipulation.

(3.) It is submitted by counsel for the appellant that the appellant has wrongly been convicted by the Court below. It is submitted by learned counsel for the appellant that sentence of the appellant has already been suspended by the trial Court itself for a period of one month. He has a good case on merit and final hearing of the appeal will take time. Under these circumstances, the execution of sentence be suspended and the appellant be released on bail.