AJJU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) At the outset, Shri Vikesh Pratap Singh, learned counsel for the appellants prays for withdrawal of I.A. No.10374/2025, which is the Fourth application under Sec. 389(1) of the Cr.P.C./Sec. 430(1) of the Bhartiya Nagrik Suraksha Sanhita, 2023 for suspension of sentence and grant of bail to appellant No.2 Rinku Barman S/o Shri Naresh @ Kunji Lal Barman.

(2.) Accordingly, I.A. No.10374/2025 is dismissed as withdrawn. Heard on I.A. No.10367/2025, which is the first application under Sec. 389(1) of the Cr.P.C./Sec. 430(1) of the Bhartiya Nagrik Suraksha Sanhita, 2023 for suspension of sentence and grant of bail to appellant No.1 Ajju @ Ajay Barman S/o Shri Naresh @ Kunji Lal Barman.

(3.) The appellant No.1 is aggrieved of the judgment dtd. 29/10/2018 passed by the learned Special Judge, Scheduled Caste/Scheduled Tribe (Prevention of Atrocities) Act, Katni (M.P.) in Special case No.39/2017, whereby the appellant No.1 stands convicted and sentencedas under:- <IMG>JUDGEMENT_82_LAWS(MPH)1_2026_1.jpg</IMG>