Pappu Bheda @ Santosh vs State Of M.P.
2021 Latest Caselaw 3259 MP

                                         1                              CRA-611-2013
                The High Court Of Madhya Pradesh
                           CRA-611-2013
                           (PAPPU BHEDA @ SANTOSH Vs STATE OF M.P.)

31
Gwalior, Dated : 13-07-2021
            Heard through Video Conferencing.
            Shri A.K. Jain, learned counsel for the appellant.
            Shri Pramod Pachouri, learned PP for the respondent/State.

This Criminal appeal assails the judgment dated 18.04.2013 passed in Sessions Trial No.467/2012 by Fourth Additional Sessions Judge, Gwalior,

whereby the appellant has been convicted for the offence under Section 302/34 of IPC and sentenced Life Imprisonment with fine of Rs.1000/- with default stipulation.

I.A. No. 19351/2021, third application preferred u/S.389(1) Cr.P.C. on behalf of appellant-Pappu Bheda @ Santosh for suspension of sentence and grant of bail is taken up, considered and rejected in absence of any new ground since the earlier one i.e. I.A. No. 23183/2020 had been dismissed as withdrawn after arguing for a while on 24.04.2021.

Accordingly, I.A. No. 19351/2021 stands dismissed.

   (SHEEL NAGU)                                                   (ANAND PATHAK)
      JUDGE                                                             JUDGE


neetu
        SMT NEETU
        SHASHANK
        2021.07.14
        16:12:01
        +05'30'