RAJU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Call for the Trial Court record.

(2.) Heard on I.A. No.364/2024, an application under Sec. 389(1) of Cr.P.C. for suspension of sentence and grant of bail to appellants.

(3.) Appellants have been convicted for commission of offence under Ss. 148, 332/149, 323/149 and 324/149 of IPC and each of them have been sentenced to undergo R.I. for 1-1 year and fine of Rs.2000.00 in the first count, R.I. for 2-2 years and fine of 2000/- in the second count, R.I. for 1-1 year and fine of Rs.2000.00 in third count while R.I. for 2-2 years and fine of Rs.2000.00 in the last count with default stipulations respectively vide judgment dated 29.012.2023 delivered by Additional Sessions Judge, District Burhanpur (M.P.), in S.T. No.42/2020 (State of M.P. Vs. Raju @ Santosh and others).