VEER SINGH RAJPUT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Records of the trial Court be called for.

(2.) Appellant has filed I.A. No. 10702/2024 an application under Sec. 389(1) of Code of Criminal Procedure for suspension of jail sentence.

(3.) Appellant has been convicted under Sec. 354 of Indian Penal Code and sentenced to undergo R.I. for 1 year with fine of Rs.1000.00, with default stipulation of R.I. for 1 month.