Vijay @ Vijju vs The State Of Madhya Pradesh
2021 Latest Caselaw 8122 MP

                                                                         1                                CRA-3150-2013
                                              The High Court Of Madhya Pradesh
                                                       CRA No. 3150 of 2013
                                                   (VIJAY @ VIJJU AND OTHERS Vs THE STATE OF MADHYA PRADESH)


                                    Jabalpur, Dated : 02-12-2021
                                             None for the appellants.

                                             Shri Vijay Kumar Shukla, learned Panel Lawyer for the respondent/

State.

A perusal of the record reveals that vide judgment dated 22.11.2013

passed in Sessions Case No.15/2013 by learned 4th Additional Sessions

Judge, Khandwa, appellants have been convicted under Section 392 of IPC and sentenced to undergo R.I. for 5 years with fine of Rs.2,000/- in default 1 month R.I., under Section 394 of IPC and sentenced to undergo R.I. for 6 years with fine of Rs.3,000/- in default 1 month R.I., under Section 397 of IPC and sentenced to undergo R.I. for 7 years with fine of Rs.3,000/- in default 1 month R.I. and under Section 307/34 of IPC and sentenced to undergo R.I. for 7 years with fine of Rs.5,000/- in default 1 month further R.I.

It is evident that during the period of trial most of the appellants have undergone imprisonment for more than a year.

Record reveals that their application for suspension of sentence was never entertained and, therefore, in terms of the order dated 08.11.2021.

Learned Panel Lawyer is directed to call for the necessary information from the concerned authority within 15 days.

List this case on 16.12.2021.

(VIVEK AGARWAL) JUDGE

AT

Signature Not Verified SAN

Digitally signed by APARNA TIWARI Date: 2021.12.03 10:13:46 IST