CHANDARSINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A No.4601 of 2023 which is first application under Sec. 389(1) of Cr.P.C for suspension of jail sentence of appellant No.1 Chandarsingh, No.2 Mohansingh and No.3 Ishwarsingh.

(2.) The present appellants have been convicted under Sec. 325/34 and 341 of IPC and sentenced to undergo 2 years RI and till rising of Court with fine of Rs.2000.00 and Rs.500.00 with default stipulation.

(3.) Learned counsel for the appellants submits that after conviction the sentence of the appellants have already been suspended by the trial Court. It is further submitted that there is no likelihood of hearing of appeal in near future. Hence, counsel prayed that application for suspension of sentence be allowed.