DILIP KUMAR PATEL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A. No.6003/2023, which is first application for suspension of sentence and grant of bail filed on behalf of the appellants.

(2.) The appellants have been convicted by the trial Court under Ss. 147, 323/149 and 325/149 of the I.P.C. and sentenced to R.I. for one year each with fine of Rs.1000.00 each, R.I. for six months each with fine of Rs.500.00 each and R.I. for three years each with fine of Rs.5000.00 each respectively, with default stipulations.

(3.) Learned counsel for the appellants has submitted that the trial Court has not properly appreciated the oral and documentary evidence available on record and committed error in convicting the appellants for the aforesaid offence. Maximum sentence awarded against the appellants is three years, which has been suspended by the trial Court up to 28/3/2023. Disposal of this appeal would take considerable time, hence, jail sentence of the appellants may be suspended and they may be released on bail. Learned Panel Lawyer has opposed the application.