RAM SINGH SENGAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Today, this case is listed for hearing on IA No.12762 of 2025, third application under Sec. 389(1) of CrPC moved on behalf of sole appellant- Ram Singh Sengar for suspension of jail sentence and grant of bail.

(2.) After withdrawal of aforesaid I.A. No.12762 of 2025, matter was placed at post-lunch session and with the consent of learned counsel for the parties, matter is heard finally.

(3.) This criminal appeal under Sec. 374 (2) of Cr.P.C. has been filed by appellant being aggrieved by the judgment of conviction and order of sentence dtd. 16/8/2018 passed by 16th Additional Sessions Judge, Gwalior (M.P.) in S.T. No. 181/2016 whereby appellant has been convicted under Sec. 302 of IPC and sentenced to undergo Life Imprisonment with fine of Rs.1000.00 and further convicted under Sec. 201 of IPC and sentenced to undergo three years' Rigorous Imprisonment with fine of Rs.1000.00, with default stipulations. Both the sentences have been directed to run concurrently.