MESHAR TEKAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on admission.

(2.) This criminal revision is admitted for hearing.

(3.) Learned counsel for the petitioners submits that they are not pressing IA No.26054/2025, an application for suspension of sentence of petitioners and the case may be disposed off as the petitioners are not contesting the conviction part of the judgment but they are only seeking reduction to the period already undergone by the petitioners by enhancing the fine amount to the complainant.