RAKESH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on the question of admission. Admit.

(2.) Record of the trial Court be called for within four weeks. Also, heard on I.A.No.9435/2016 filed by the appellants / accused under section 389 (1) of Cr.P.C. for suspension of their jail sentence awarded by the Court of Fourth Additional Sessions Judge, Raisen in Sessions Trial No.21/2016 vide its judgment dated 25.4.2016 convicting the appellants / accused under sections 147 and 435/149 of the IPC and sentencing each of them to undergo RI for 6 months and RI for 3 years along with fine of Rs.100/ - each with default stipulation as mentioned in the impugned judgment.

(3.) Learned counsel for the appellants submits that the appellants -accused were on bail during trial and they have never misused the liberty granted to them. The appellants -accused have deposited the amount of fine as imposed by the trial court. Further, the jail sentence has already been suspended by the trial court for the limited period i.e. up to 2.6.2016. Disposal of the appeal will take considerable time. On these grounds, learned counsel has prayed for suspension of execution of jail sentence and grant of bail.