RAMJEE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) Record of trial Court be called for within four weeks. Also, heard on I.A. No.9429/2016 filed by the appellants/accused under section 389(1) of Cr.P.C. for suspension of their jail sentence awarded by the Court of Additional Sessions Judge, Lakhnadon District Seoni in Sessions Trial No.8/14 vide its judgment dated 27.4.2016 convicting the appellants/accused as under No. and name Convicted Sentenced to of the under Section appellants.

(3.) Learned PL for the respondent -State has opposed the application and prayed for its rejection.