VINOD SEN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Call for Trial Court record.

(2.) Heard on I.A. No.117/2024, an application under Sec. 389(1) of Cr.P.C. for suspension of sentence and grant of bail to appellant.

(3.) Appellant has been convicted for commission of offence under Sec. 148, of IPC and has been sentenced to undergo R.I. for 01 year and fine of Rs.500.00 with default stipulation, under Sec. 353 r/w Sec. 149(3 count) of IPC and has been sentenced to undergo R.I. for 2-2 years and fine of Rs.1000.001000 total Rs.3000.00 with default stipulation and under Sec. 333 r/w Sec. 149 of IPC and has been sentenced to undergo R.I. for 03 years and fine of Rs.1000.00 with default stipulation vide judgment dtd. 19/12/2023 delivered by IXth Additional Sessions Judge District Katni (M.P.), in S.T. No.13/2015 (State of M.P. Vs. Vinod Sen).