SANJU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Record of the Trial Court be summoned.

(2.) Heard on I.A No.390/24 which is first application under Sec. 389(1) of Cr.P.C for suspension of jail sentence of appellant - Sanju @ Sanjay Prajapat.

(3.) The present appellant has been convicted under Sec. 324 of IPC and sentenced to undergo RI for three months and fine of Rs.500.00 with default stipulation. He has also been convicted under Sec. 323/34 of IPC r/w Sec. 3(2)(va) of SC/ST (PA) Act and sentenced to undergo for one day imprisonment with fine of Rs.500.00 with default stipulation.