SAROJ YADAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Registry is directed to call for record from trial Court.

(2.) Appellants have filed I.A. No. 6217/2024 an application under Sec. 389(1) of Code of Criminal Procedure for suspension of jail sentence.

(3.) Appellants have been convicted under Sec. 323/34 (3 counts) of the IPC and sentenced to undergo R.I. for six months (each counts) alongwith fine amount with default stipulations.