RAMROOP Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A.No.9145 of 2024, first application under Sec. 389(1) of Cr.P.C. for suspension of sentence and grant of bail moved by the appellants.

(2.) This Criminal Appeal assails the judgment dtd. 29/4/2024 passed by Additional Sessions Judge, Vijaypur, District Sheopur, whereby appellants have been convicted under Sec. 324/34 of IPC and have been sentenced to undergo rigorous imprisonment of six months with fine of Rs.500.00 and under Sec. 323/34 of IPC and have been sentenced to undergo only fine of Rs.1000.00 with default stipulations.

(3.) Learned counsel for the appellants argued that the Courts below have wrongly appreciated the evidence and convicted the appellants. It is further submitted that there are material contradictions and omissions in the statement of prosecution witnesses. It is further argued that the appellants are already suspended on bail till 28/5/2024. Present appeal is likely to take long time to come up for final hearing. On these grounds, learned Counsel prays that execution of remaining jail sentence of appellants may be suspended and they may be enlarged on bail.