RAFIK Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Call for the record.

(2.) Heard o n IA No.4248/2024 which is first application under Sec. 389 of Cr.P.C. for suspension of jail sentence of appellant No.1 Rafiq and No.2 Mehrunisha.

(3.) The appellants have been convicted under Ss. 324/34of IPC and sentenced to undergo RI for 2-2 years and fine of Rs.1000.001000/- with default stipulation.