NARAYAN Vs. STATE OF M.P.

JUDGEMENT

(1.) This matter is listed today for consideration of IA No.4957/2019, which is an application for suspension of sentence.

(2.) This is second application for suspension of sentence. The earlier application having been dismissed on 23.04.2019. The applicants have been convicted under Sections 148, 323/149 and 325/149 of IPC and sentenced to under go 1 year's RI and fine of Rs.2,000-00; 2 months' RI and fine of Rs.200-00 and 1 year's RI and fine of Rs.2,000-00 each respectively with default sentences.

(3.) Learned counsel for the applicants submits that instead of making submissions on application for suspension of sentence, final submissions shall be made by hear.