RAOJI Vs. STATE OF M.P.

JUDGEMENT

(1.) Submissions were to be made on application [IA No.4479/2019] for suspension of sentence. Learned counsel for the appellant sought to make final submissions at this stage only. He does not controvert the order of conviction, however, makes a submission on the quantum of sentence.

(2.) The appeal is admitted for final hearing.

(3.) On such request, considered the submissions.