PRAHLAD SIRSAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A. No. 25318 of 2023, an application under Sec. 389(1) o f the Cr.P.C for suspension of sentence and grant of bail to appellant

(2.) Prahlad Sirsam arising out of judgment dtd. 30/05/2019 delivered in S.T. No.76/2018 passed by Sessions Judge, Mandla (MP).

(3.) The appellant has been convicted for the offence punishable under Sec. 302 of IPC and sentenced to undergo life imprisonment with fine of Rs.1,000.00 with default stipulation.