MOHAN YADAV Vs. ECONOMIC OFFENCE WINGH UNIT INDORE

JUDGEMENT

(1.) Heard on I.A. no. 5120/2023 which is an application filed under Sec. 389 (1) of Cr.P.C on behalf of both appellants for grant of bail and suspension of remaining jail sentence.

(2.) The appellants have been convicted under Sec. 467/120-B, 468 /120-B, 420 and 471 of IPC and sentenced to undergo three years R.I with fine of Rs.3000.00 each on three counts and two years R.I with fine of Rs.2000.00 respectively with default stipulation.

(3.) Learned counsel for the appellants contended that the appellants are innocent and have been falsely implicated in this offence. After passing the judgment, their jail sentence have been suspended temporarily by the trial Court. During trial, they were remained on bail and they have not misused the liberty granted to them. There is material contradictions and omissions in the statement of the prosecution witnesses There is strong case in favour of the appellants. Final disposal of the appeal will take considerable long time. Under these circumstances, he prays that the application be allowed and the remaining jail sentence of both the appellants be suspended till final disposal of the appeal.