DHARMENDRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on question of admission. Criminal Revision is admitted for hearing.

(2.) Also heard on IA No.2459/2026, which is second application under Sec. 438(1) of the B.N.S.S. 2023 for suspension of sentence filed on behalf of the petitioner Dharmendra and Jitendra.

(3.) This criminal revision has been filed against the judgment dtd. 30/1/2026 passed in criminal appeal No.3/2025 by the learned District and Additional Session Judge, Badnagar, District Ujjain (M.P.), whereby the appellate court has dismissed the appeal by affirming the sentence passed by the learned J.M.F.C., Badnagar, District Ujjain under Sec. 325 r/w 34 of the IPC and sentenced the petitioners for 6-6 months RI and fine of Rs.1,000.00 Rs.1,000.00 and additional RI of 15-15 days in lieu of fine.