URMILA SINGAD Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Let record of the trial Court be requisitioned.

(2.) Learned trial Court has convicted the appellant under Sec. 147 of IPC and sentenced to undergo six months RI with fine of Rs.100.00, under Sec. 332/149 of IPC and sentenced to undergo one year RI with fine of Rs.1,000.00 (both count), under Sec. 333/149 of IPC and sentenced to undergo three years RI with fine of Rs.1,000.00 and under Sec. 427 of IPC and sentenced to undergo six months RI with fine of Rs.100.00 with default stipulations, vide judgment of conviction and order of sentence dtd. 11/12/2023 passed by the Additional Sessions Judge, Depalpur, District Indore in S.T. No.114/2021.

(3.) Learned counsel for the appellant submits that appellant has not committed any offence and he has falsely been implicated in the case. Learned trial Court has already suspended the jail sentence of the appellant till 10/1/2024. Final disposal of this appeal will take sufficient long time therefore, it is prayed that the remaining jail sentence of the appellant may be suspended and he be released on bail.