KISHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) At the very outset, learned counsel for the appellant prays for withdrawal of the application i.e. I.A. NO.8604/2025 which is an application for suspension of jail sentence, looking to the custody period and allegations against the appellant and prays for hearing of this appeal finally.

(2.) Prayer is allowed and the application is dismissed as withdrawn and the appeal is heard finally.

(3.) This criminal appeal is preferred under Sec. 374 of Cr.P.C. by the appellant being aggrieved by the judgment of conviction and sentence dtd. 8/12/2022, passed by learned Second Additional Sessions Judge, Bagli, District Dewas in Special Criminal Case No.84/2019, whereby the appellant has been convicted for the offence punishable under Sec. 302 of IPC, 1860 sentenced to undergo Life imprisonment and Rs.1000.00 and usual default stipulations.