VEERSINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Appellants have filed I.A. No.6335/2024 an application under Sec. 389(1) of Code of Criminal Procedure for suspension of jail sentence.

(2.) Appellants have been convicted under Ss. 323/34 of IPC (on two counts) and sentenced to undergo S.I. for 1 year each with fine of Rs.1,000.00 (on each counts) with default stipulations.

(3.) It is submitted by learned counsel for the appellants that appellants are on bail till 28/3/2024 and there is no likelihood of hearing of appeal in near future. Trial Court has committed an error in convicting the appellants. In these circumstances, sentence may be suspended and appellants may be released on bail.