AYAZ KHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on the question of admission.

(2.) The appellant has been convicted under Sec. 379/34 of IPC and sentenced to undergo two years R.I with fine of Rs.1000.00 with usual default stipulation.

(3.) Learned counsel for the appellant contended that the appellant is innocent and has been falsely implicated in this offence. During trial, he was remained on bail and he has not misused the liberty granted to him. Jail sentence of co-accused Sayyad Yusuf Ali has been suspended and granted bail vide order dtd. 27/07/2023 passed in connected CRA no. 9539/2023. Appellant has already suffered 21 months jail incarceration. There is strong case in favour of the appellant. 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 the appellant be suspended till final disposal of the appeal.