SANJEEV KUMAR GAHLOT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on the question of admission.

(2.) Admit. Record of the trial Court be called for within four weeks. Also, heard on I.A.No.9428/2016 filed by the appellant / accused under section 389 (1) of Cr.P.C. for suspension of his jail sentence awarded by the Court of Third Additional Sessions Judge, Raisen in Special Sessions Trial No.84/15 vide its judgment dated 29.4.2016 convicting the appellant / accused under section 354 of the IPC and 11(ii)/12 of the Prevention of Children from Sexual Offences Act, sentencing him to undergo RI for two years and one year respectively along with fine of Rs.100/ - each with default stipulation as mentioned in the impugned judgment.

(3.) Learned counsel for the appellant submits that appellant - accused was on bail during trial and he has never misused the liberty granted to him. The appellant -accused has 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 30.5.2016. 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.