VIJAY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Call for the record.

(2.) Heard o n IA No.1960/2024 which is first application under Sec. 389 of Cr.P.C. for suspension of jail sentence of appellant No.1. Vijay Bhilala.

(3.) The appellant has been convicted under Ss. 324, 201 of IPC and sentenced to undergo SI for 1 year, 1 year and fine of Rs.10,000.00, 10,000/-with default stipulation.