GOVINDA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A. No.1346/2024, this is second application for suspension of sentence and grant of bail filed under Sec. 389 (1) of Cr.P.C. on behalf of appellant No.1 - Govinda.

(2.) Earlier application vide I.A. No.21955/2023 was filed on behalf of both the appellants, namely, Govinda and Jitendra but counsel for the appellants withdraw the application with regard to appellant No.1-Govinda, who is present appellant in this application.

(3.) Vide judgment dtd. 6/9/2023 passed by learned Sessions Judge, Burhanpur in S.T. No.54/2020, appellant No.1- Govinda has been convicted for offence punishable under Ss. 307/34 of IPC and sentenced to undergo RI for 7 years with fine of Rs.3,000.00 with usual default stipulations.