GOPAL SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A.No.236/2024, which is first application for suspension of sentence and grant of bail filed under Sec. 389(1) of the Cr.P.C. on behalf of appellants-Gopal Singh, Dilip Singh, Vikram Singh, Onkar Singh and Balram.

(2.) The appellants have been convicted and sentenced vide judgement dtd. 18/12/2023 passed the 2nd Additional Sessions Judge, Mahidpur, District-Ujjain in S.T. No.24/2021 as under:- <FRM>JUDGEMENT_48_LAWS(MPH)1_2024_1.html</FRM>

(3.) Learned counsel for the appellants submits that short sentence of 1 year has been involved in this case. The Trial Court has itself suspended the jail sentence of the appellants till 16/2/2024 and hence prayer is made for suspension of jail sentence and grant of bail to the appellants.