PARSURAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on IA No.4684 of 2024, which is the second repeat application under Sec. 389 of CrPC filed on behalf of appellant No.2-Bhagirath alias Daau seeking suspension of sentence and grant of bail.

(2.) Present appellant alongwith other accused persons stood convicted under Sec. 302/149 of IPC and sentenced to suffer life imprisonment with fine of Rs.10000.00, under Sec. 148 of IPC and sentenced to two years' rigorous imprisonment with fine of Rs.1000.00 and under Sec. 323/149 of IPC and sentenced to six months' rigorous imprisonment with fine of Rs.1,000.00 with default stipulation vide judgment of conviction and order of sentence dtd. 28/4/2018 passed by Additional Sessions Judge, Seondha, District Datia in Sessions Trial No. 121/2012.

(3.) Present appellant has already undergone jail sentence of about six and 10 months.