RAJ MARMAT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on IA No.6423/2024 which is first application under Sec. 389 of Cr.P.C. for suspension of jail sentence of appellant Raj Marmat.

(2.) The appellant has been convicted under Sec. 451 and 354 of IPC and 7/8 of POCSO Act and sentenced to undergo RI for 6 months, 3 years, 3 years and fine of Rs.500.00, 3000/-, 3000/- with default stipulation.

(3.) Learned counsel for the appellant submits that the jail sentence of the appellant has been already suspended by the trial Court. It is further submitted that there is no likelihood of hearing of appeal in near future. Hence, counsel prayed that application for suspension of sentence be allowed.