KAILASH @ MANGESH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Shri Anil Kumar Ahirwar, learned counsel for the appellant instead of pressing I.A. No.10654/2025, which is the first application under Sec. 430(1) of the Bhartiya Nagrik Suraksha Sanhita, 2023 for suspension of sentence and grant of bail to appellant Kailash @ Mangesh, prays that this appeal be heard finally.

(2.) Accordingly, I.A. No.10654/2025 is dismissed as not pressed and with the consent of the parties, this appeal is heard finally.

(3.) The present criminal appeal under Sec. 415 of the Bharatiya Nagarik Suraksha Sanhita, 2023 has been preferred by the appellant, aggrieved by the judgment of conviction and order of sentence dtd. 20/3/2025 passed by the learned Additional Sessions Judge, Niwas, District Mandla (M.P.) in Sessions Trial No. 47/2021, whereby the appellant has been convicted for the offence punishable under Sec. 302 of the Indian Penal Code and sentenced to undergo imprisonment for life along with a fine of Rs.5,000.00, with a default stipulation.