SURAJ Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A. No.150/2024, which is first application for suspension of sentence and grant of bail filed under Sec. 389(1) of the Cr.P.C. on behalf of appellants No.1 and 2 - Suraj Mankar and Suman Bai.

(2.) Appellants have been convicted by the Second Additional Sessions Judge, Kukshi District - Dhar vide its judgement dtd. 29/12/2023 passed in S.T. No.75/2019 for commission of offence punishable under Sec. 498-A of IPC and sentenced to undergo RI for 03 years with fine of Rs.5,000.00 each with default stipulations.

(3.) Learned counsel for the appellants submits that short sentence has been awarded to the appellants by the learned trial Court. The appellants have been suspended by the trial Court till 29/1/2024. Final conclusion of the appeal shall take considerable time hence, prays that application for suspension of sentence be allowed.