CHHAKI LAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Learned counsel for the appellants does not wish to press I.A.No.3979 of 2025, an application for suspension of sentence and grant of bail to appellant No.2 Ranjeet Balmik. Accordingly, I.A.No.3979 of 2025, is dismissed as not pressed.

(2.) With the consent of learned counsel for the parties, this appeal is heard finally.

(3.) This appeal under Sec. 374(2) of Cr.P.C. is filed by the appellants being aggrieved of the judgment dtd. 08/11/2024 passed by learned Second Additional Sessions Judge Nowgaon District Chhatarpur (M.P.), in ST No.13/2020, whereby the appellants have been convicted and sentenced as under :- <IMG>JUDGEMENT_11_LAWS(MPH)10_2025_1.jpg</IMG>