LAWS(MPH)-2023-1-99

SUBHASH CHANDRA Vs. STATE OF MADHYA PRADESH

Decided On January 17, 2023
SUBHASH CHANDRA Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Heard on I.A No.970/2023, which is an application filed under Sec. 389(1) of Cr.P.C, for suspension of jail sentence moved on behalf of the appellant No.1 Subhash Chandra Patidar and appellant No.3 Shyam Chandra Patidar.

(2.) Appellant has been convicted for the offence punishable under Sec. 420 (three years for each)(30 counts), 467 (five years for each)(30 counts), 468 (three years for each)(30 counts), 469(two years for each)(30 counts), 471 (two years for each)(30 counts) read with Sec. 120-B(I) of IPC and fine of Rs.500.00 for each offence in each counts is passed with a default sentence of three months imprisonment on each counts of offence.

(3.) Counsel for appellant submits that the appellant was on bail during the trial and he did not misuse the liberty granted to him. The final hearing of the appeal is likely to take time. In view of the aforesaid, his remaining custodial period be suspended.