ASHISH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Call for the record.

(2.) Heard o n IA No.1924/2024 which is first application under Sec. 389 of Cr.P.C. for suspension of jail sentence of appellant No.1. Ashish @ Sonu and appellant no.2 Devendra Godal.

(3.) The appellant No.1 has been convicted under Ss. 452, 436, 324 (for injured Krish), 324 (for injured Kesarbai) of IPC and sentenced to undergo RI for 1 year, 3 years, 1 year and fine of Rs.1,000.00, Rs.1000.00, Rs.500.00, Rs.500.00 with default stipulation.