UMESH SINGH BHADORIYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Registry is directed to call for record from trial Court.

(2.) Heard on I.A. No.8049/2024, an application for suspension of sentence and grant of bail to the appellant.

(3.) Appellant has been convicted for the offence under Sec. 420/34 and 120-B of IPC and sentenced to undergo R.I. for 3 years and R.I. for 3 years alongwith fine amount with default stipulation.