Pappu vs The State Of Madhya Pradesh Thr
2021 Latest Caselaw 4554 MP

                                                       1                             CRA-1162-2016
                            The High Court Of Madhya Pradesh
                                       CRA-1162-2016
                                        (PAPPU Vs THE STATE OF MADHYA PRADESH THR)

34
Gwalior, Dated : 23-08-2021
                           Shri Abhishek Parashar, counsel for the appellant.
                           Shri K.K. Prajapati, learned PL for respondent/State.

It is the submission of counsel for the appellant that trial conducted in respect of co-accused and they have also been convicted for same offence like appellant.

Office is directed to requisition the scanned copy of record or record in original whatever convenient mode is, from the trial Court so that application for suspension of sentence of present appellant can be heard.

Meanwhile, appellant is directed to submit copy of judgment passed by the trial Court in respect of co-accused persons.

(ANAND PATHAK) JUDGE

Ashish*

ASHISH CHAURASIA 2021.08.24 13:10:53 +05'30'