JUJHAR SINGH Vs. STATE OF M P

JUDGEMENT

(1.) Heard on IA No.5168/2012, a repeat application under Section 389 of the Code of Criminal Procedure, 1973, for suspension of sentence and grant of bail filed on behalf of appellant No.3 Rambha bai w/o Prakash.

(2.) The first application filed by this appellant was rejected by this Court vide order dated 16.10.2008.

(3.) The appellant has been found guilty by the Additional Sessions Judge, Ujjain vide judgment dated 14.02.2008 passed in Sessions Trial No.240/2007 for offence punishable under Section 302 of the Indian Penal Code and has been sentenced to suffer life imprisonment with fine of Rs.500/ - with default stipulation.