HAKIM SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on admission. Revision petition is admitted for final hearing.

(2.) Let the record from Court below be called for.

(3.) The counsel for the applicants submits that the applicants are in jail. Heard on I.A. No.3387 of 2026, which is first application filed on behalf of the applicants for suspension of sentence and grant of bail. Learned Judicial Magistrate First Class, Lavkushnagar, district Chhatarpur in R.C.T No. 200207/2015 vide order dtd. 14/6/2023 has convicted the applicants under Sec. 323 read with Sec. 34, I.P.C (three counts) and imposed fine of Rs.300.00 in respect of each injured, i.e., Rs.900.00each and in default to undergo imprisonment for six months each; under Sec. 452 I.P.C. and sentenced to undergo imprisonment for six months each with fine of Rs.900.00 each with default stipulations.