RAJARAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Parties through their counsel. Call for the record.

(2.) Heard on IA No.4835/2024 which is first application under Sec. 389 of Cr.P.C. for suspension of jail sentence of appellant - Rajaram.

(3.) The appellant has been convicted under Ss. 323 of IPC and sentenced to undergo RI for 1 month and fine of Rs.500.00 with default stipulation.