ANIL DONGRE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Call for the trial Court record.

(2.) Heard o n I.A. No.1011/2024, an application under Sec. 389(1) of Cr.P.C. for suspension of sentence and grant of bail to appellant.

(3.) Appellant has been convicted for commission of offence under Ss. 304-A of IPC (on four counts) and has been sentenced to undergo R.I. for 02 years for each count and fine of Rs.2000.00 for each count; under Sec. 338 (on 4 counts) of IPC and has been sentenced to undergo R.I. for 06 months for each count and fine of Rs.1000.00 for each count and under Sec. 337 of IPC and has been sentenced to undergo R.I. for 03 months R.I. on each count and find of Rs.500.00 for each count with default stipulations vide judgment dtd. 15/12/2023 delivered by Additional Sessions Judge, District Balaghat, (M.P.), in S.T. No.113/2020 (State of M.P. Vs. Anil Dongre).