DALLU Vs. STATE OF M P

JUDGEMENT

(1.) With the consent of learned counsel for both the parties, heard finally.

(2.) Applicant has preferred this revision petition u/s 397/401 of Cr.P.C being aggrieved by order dated 18/03/2015 passed by Sessions Judge, Khandwa in criminal appeal no. 57/2015 wherein jail sentence of the applicant has been suspended but prayer of suspension of fine amount has been stayed.

(3.) Facts, in short, giving rise to this petition are that applicant has been convicted u/s 409 of IPC and sentenced to undergo RI for 4 years & fine of Rs. 3,36,705/- with default stipulations. It is undisputed that appeal of the applicant has been admitted for final hearing and his jail sentence has been suspended but prayer of suspension of fine amount has been dismissed. Hence, this petition.