KULDEEP Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A. No.841/2026, first application under Sec. 389(1) of Cr.P.C. for suspension of jail sentence and grant of bail to appellant - Kuldeep.

(2.) This appeal assails the judgment dtd. 02/12/2025 passed by the Special Judge, Sheopur, in SCATR No.40/2023 whereby, appellant has been convicted under Sec. 323/109 of IPC read with Sec. 3(2)(va) of the SC/St Act and sentenced to undergo 6 months RI with fine of Rs.1,000.00with default stipulation.

(3.) Learned counsel for the appellant submitted that the trial Court has erred in convicting the appellant and awarding jail sentence. The sentence of the appellant has already been suspended by the trial Court for a limited period. The appellant was on bail during trial, however, he did not misuse the liberty so granted. Amount of fine has been deposited by him. Final hearing of the appeal is likely to take some time. The appellant shall abide by all the conditions as may be imposed by the Court. Hence, prayed to suspend the jail sentence of the appellant.