SUNIL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Also heard on I.A.No.5742/2024 which is first application for suspension of sentence under Sec. 389 Cr.P.C. on behalf of appellants-Sunil and Smt. Jyoti. Appellants have been convicted by the trial court under Sec. 420, 471 and 120-B IPC and sentenced to undergo 2 years RI with fine of Rs.1,000.00, 3 years RI with fine of Rs.2000.00 and 2 years with fine of Rs.1000.00 with default stipulation.

(2.) Counsel for the appellants submits that jail sentence of the appellants have already been suspended by the trial court till 6/5/2024.

(3.) Counsel for the State supports the order of conviction and sentence.