JHITRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A.No.142/2024 an application for dispensing with filing of certified copy of the impugned judgment.

(2.) Appeal is admitted for hearing.

(3.) Also heard on I.A. No.141/2024, which is an application filed under Sec. 389 of the Criminal Procedure Code, 1973 for suspension of sentence on behalf of appellant.