DEVENDRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The appeal being arguable is admitted for final hearing.

(2.) Also, heard on I.A. No. 11481/2024, an application u/S. 389 (1) of Cr.P.C. for suspension of jail sentence and grant of bail to the appellants.

(3.) Present criminal appeal has been filed against the judgment dtd. 17/5/2024 passed by Special Judge, SC/ST Act, Vidisha (M.P.) in Special Case No. 36/2017, whereby appellants have been convicted under Sec. 325/34 of IPC r.w. Sec. 3(2)(Va) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act and sentenced to undergo rigorous imprisonment of one year with fine of Rs.500.00 with default stipulation.