SATISH BAGWAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A. No.5315/2024, which is first application under Sec. 389(1) of Cr.P.C. for suspension of jail sentence and grant of bail moved on behalf of appellant - Satish Bagwan.

(2.) Learned trial Court has convicted the appellant under Ss. 66 C of I.T.Act and sentenced to undergo one year RI with fine of Rs.3,000.00 and under Sec. 66 D of I.T.Act and sentenced to undergo One year RI with fine of Rs.3,000.00 with default stipulations, vide judgment of conviction and order of sentence dtd. 18/3/2024 passed by the 2nd Addl.Sessions Judge, Shujalpur, District Shajapur in S.T.No.14/2020.

(3.) Learned counsel for the appellant submits that appellant has not committed any offence and he has falsely been implicated in the case. Learned trial Court has already suspended the jail sentence of the appellant till 18/4/2024. Final disposal of this appeal will take sufficient long time, therefore, it is prayed that the remaining jail sentence of the appellant may be suspended and he be released on bail.