SODAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Record of the Trial Court be summoned.

(2.) Heard o n I.A No.703/24 which is first application under Sec. 389(1) of Cr.P.C for suspension of jail sentence of appellant - Sodan.

(3.) The present appellant has been convicted under Sec. 325 of IPC and sentenced to undergo RI for 2 years and fine of Rs.2000.00 with default stipulation.