SUNIL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on IA No.2288/2024, which is first application filed under Sec. 389(1) of Cr.P.C. for suspension of jail sentence and grant of bail moved on behalf of appellant - Sunil.

(2.) Learned Trial Court has convicted the appellant under Sec. 352 of IPC and sentenced him to undergo RI for 01 month with fine of Rs.500.00 with default stipulation vide judgement of conviction and order of sentence dtd. 27/1/2024 passed by the Sessions Judge, West Nimar, Mandleshwar in S. T. No.49/2020.

(3.) Learned counsel for appellant submits that appellant is innocent and has been falsely implicated in the matter. Appellant's jail sentence has already been suspended by the Trial Court till 26/2/2024. Learned Trial Court has not properly appreciated the evidence placed on record and there is no likelihood of hearing of appeal in near future. Hence, prays that application for suspension of jail sentence be allowed.