LAKHAN SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) Matter was listed today for consideration on the point of admission of criminal revision so also on the application for suspension of jail sentence.

(2.) On 22.04.2019, matter was sought to be heard finally.

(3.) This criminal revision arises from the judgment of the Appellate Court (Additional Sessions Judge, Nagda, District Ujjain), who vide judgment dated 07.03.2019 passed in Cr.A. No. 40/2016 has confirmed 6 months RI with fine of Rs. 2,000/- for having committed offence under Section 498-A of IPC.