ABDUL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Call for the record.

(2.) Heard on IA No.5475/2024 which is first application under Sec. 389 of Cr.P.C. for suspension of jail sentence of appellant Abdul.

(3.) The appellant has been convicted under Sec. 363 of IPC and sentenced to undergo RI for 2 years and fine of Rs.2000.00 with default stipulation.