KAILASH RAJPOOT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on the question of admission. Appeal is admitted for final hearing. Record of the court below be requisitioned immediately. Appellant has filed I.A. No.137/2024 an application under Sec. 389 (1) of Code of Criminal Procedure for suspension of jail sentence. Appellant has been convicted under Ss. 324 and 201 of the IPC and sentenced to undergo R.I. for one year with fine of Rs.1000.00 and R.I. for three months with fine of Rs.500.00 on each count respectively, with default stipulations.

(2.) It is submitted by learned counsel for the appellant that sentence of appellant has been suspended by the trial Court till 23/1/2024. Considering the same, application for suspension of sentence may be allowed. Learned counsel appearing for the respondent has opposed the application for suspension of sentence. Heard learned counsel for the parties.

(3.) I.A. No.137/2024 for suspension of sentence is allowed. It is directed that the custodial sentence awarded to the appellant shall remain suspended during the pendency of this appeal subject to deposit of fine if not already deposited and he shall be released on bail on his furnishing a personal bond in the sum of Rs.50,000.00 (Rs. Fifty Thousand Only) with one solvent surety in the like amount to the satisfaction of the trial Court, for his appearance before the Registry of this Court on 18/3/2024 and on such other dates as may be fixed in this regard till final disposal of this appeal.