RAJU SHARMA @ RAJENDRA Vs. STATE OF M.P.

JUDGEMENT

(1.) Learned counsel for the appellant seeks and is granted permission to withdraw the IA No. 8706/2016, sixth repeat application for suspension of jail sentence.

(2.) This Criminal appeal assails the judgment dated 05.08.2004 in S.T. No. 268/2003 passed by First Additional Sessions Judge, Gwalior whereby the appellant has been convicted u/S 302/149 of IPC and sentenced to suffer life imprisonment with a fine of Rs.1000/-, u/s 148 IPC sentenced to suffer three years of rigorous imprisonment & u/s 201 IPC sentenced to suffer three years of rigorous imprisonment with fine of Rs. 1000/- with default stipulation.

(3.) IA No. 5914/2016, 5th repeat application for suspension of jail sentence is taken up and considered along with reply filed by the State.