MADANLAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Let record of the trial court be requisitioned.

(2.) I.A.No.6257/19, first application for suspension of sentence and grant of bail moved on behalf of the petitioner u/S. 397(1) of Cr.P.C. is taken up and considered.

(3.) In the present case, the petitioner has been convicted and sentenced u/Ss. 452 & 354 IPC for 3 months R.I. with a fine of Rs. 100/- and one year's R.I. with a fine of Rs. 500/- with default punishment by the judgment dated 6/8/2019 in Cri. Appeal No.998/19 passed by First Addl. Sessions Judge to the court of Third ASJ, Guna, (M.P.). Looking to the quantum of sentence awarded to the petitioner coupled with the fact that petitioner was on bail during trial and appeal which liberty was not misused by him and that the fine amount has already been deposited and also that there is no possibility of the revision coming up for final hearing in near future without expressing any opinion on the merits, awaiting admission of the revision, this court is inclined to extend the benefit of suspension of sentence to the petitioner. Accordingly, I.A.No. 6257/19 is allowed.