ARUN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A. No.1920/2024, which is an application filed under Sec. 389 of the Criminal Procedure Code, 1973 for suspension of sentence on behalf of appellants.

(2.) The appellant has been convicted under Sec. 323 of IPC, 1989 and sentenced to undergo 3-3 months R.I. for each of the offence with fine of Rs.500.00 and Rs.500.00 respectively and default stipulations.

(3.) Learned counsel for the appellants submits that the trial Court has committed an error in appreciating the evidence and convicting the appellant. It is submitted that the sentences of the appellants are already suspended by the trial Court. There is no likelihood final hearing of this appeal. Hence, remaining jail sentence of the appellant may be suspended.