PARAMLAL YADAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A.No.29019/2025, which is third application for suspension of sentence on behalf of appellant/Paramlal Yadav.

(2.) Vide impugned judgment dtd. 16/6/2022 passed by First Additional District and Sesssions Judge, Chhatarpur in S.T.No.86/2021 the appellant has been convicted for offence under Sec. 302 of IPC and sentenced to undergo Life Imprisonment with fine of Rs.2,000.00, and in default of payment of fine amount to suffer further R.I. for 03 months.

(3.) The allegation as found proved against the appellant is that he committed murder of Rakesh Rajput (since deceased) by means of a lathi.