VRINDAWAN 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.9401/2016 filed by the appellants/ accused under section 389 (1) of Cr.P.C. for suspension of his jail sentence awarded by the Court of First Additional Sessions Judge, Tikamgarh in Sessions Trial No.255/13 vide its judgment dated 28.4.2016 convicting the appellants/ accused under section 147, 148, 325/149 and 323/149 of the IPC, sentencing them to undergo R.I. for 1 year, 1 year, 3 years and 1 year respectively along with fine of Rs.1000/ -, Rs.2000/ -, Rs.4000/ - and Rs.1000/ - with default stipulation as mentioned in the impugned judgment.

(3.) Learned counsel for the appellants submits that appellants - accused was 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 28.5.2016. 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.