ALTAF UDDIN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on the question of admission. Appeal is admitted for final hearing. Let record of court below be called for.

(2.) Also heard o n I.A. No.27621/2023, this is the first application for suspension of sentence and grant of bail filed under Sec. 389 of Cr.P.C. on behalf of appellants.

(3.) The appellants have been convicted vide judgment dtd. 08/11/2023 passed by Fifth Additional Sessions Judge, Bhopal in S.T. No. 147/2021 and appellants have been found guilty for commission of offence punishable under Ss. 324/34 and 325/34 of IPC and sentenced to undergo RI for 2 years and 3 years and to pay fine of Rs.3,000.00 and Rs.5000.00 for each offence respectively with usual default stipulations.