LAWS(MPH)-2024-4-45

DHARMENDRA DAS Vs. STATE OF MADHYA PRADESH

Decided On April 03, 2024
Dharmendra Das Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Heard on the question of admission.

(2.) The appeal appears to be arguable, hence, admitted for final hearing.

(3.) Heard on I.A. No.5388/2024, which is an application filed under Sec. 389 of the Criminal Procedure Code, 1973 for suspension of sentence on behalf of appellant.