SHUBHAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on the question of admission.

(2.) The appeal appears to be arguable, hence, admitted for final hearing.

(3.) Heard on I.A. No.5251/2024, which is first application filed under Sec. 389(1) of the Criminal Procedure Code, 1973 for suspension of sentence on behalf of appellant - Shubham S/o Dhanraj Verma.