CHAINSINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A. No.12505/2023, which is first application for suspension of sentence and grant of bail filed under Sec. 389(1) of the Cr.P.C. on behalf of both the appellants Chainsingh and Mukesh.

(2.) The trial Court has convicted the both the appellants vide judgment of conviction dtd. 28/06/2023 passed in S.T.No.313/2019 by the Sessions Judge, Rajgarh (Biaora) and sentenced the appellants under Sec. 435 of IPC to under go 01-01 years RI with fine of Rs.15,000.00 each with usual default stipulation.

(3.) Learned counsel for the appellants submits that short sentence of 1 year has been involved in this case. The appellants were on bail during the trial and they never misused the liberty so granted to them. Trial Court has itself suspended the jail sentence of the appellants till 25/8/2023 and hence, prayer is made for suspension of jail sentence and grant of bail to the appellants.