JETHU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Appearing counsel for the appellants heard on the point of admission. Admitted for final hearing. No fresh notice is necessary to the respondent, as the G.A for the respondent/State has already appeared.

(2.) Appearing counsel for the parties heard on I.A No.17170/2016 filed for appellant No.2 Suman and I.A No.3882/2017 filed for appellant No.1 Jethu under Section 389(1) of the Cr.P.C for suspension of their sentence and the record of the trial Court perused.

(3.) Each appellant has been convicted and sentenced under Section 302/34 to undergo life imprisonment with a fine of Rs.20,000/- with default stipulation vide judgment dated 16.08.2016 passed by the Second Additional Sessions Judge, Multai, district Betul in S.T. No.42/2014.