SHANKAR BAIGA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Learned counsel for the appellant instead of pressing I.A. No.28088/2025, which is third application under Sec. 430(1) of the Bhartiya Nagrik Suraksha Sanhita, 2023, for suspension of sentence and grant of bail to the appellant-Shankar Baiga, prays that this appeal be heard finally.

(2.) Accordingly, I.A.No.28088/2025, is dismissed as not pressed and with the consent of learned counsel for the parties, this appeal is heard finally.

(3.) This Criminal Appeal under Sec. 374 (2) of the Code of Criminal Procedure, is filed by the appellant being aggrieved of the judgment dtd. 11/12/2019, passed by the learned Session Judge, Umariya (M.P.), in S.T. No.26/2019, whereby the learned trial Court has convicted the appellant for offence under Sec. 302 of Indian Penal Code (hereinafter referred to as 'IPC' for short) and sentenced him to life imprisonment with fine of Rs.1,000.00 with default stipulation of 06 months Rigorous Imprisonment.