Rishi Barman vs The State Of Madhya Pradesh
2021 Latest Caselaw 2111 MP

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                                              HIGH COURT OF MADHYA PRADESH
                                                   Criminal Appeal No. 2529/2021

                                           (Rishi Barman Vs. State of Madhya Pradesh)

                            JABALPUR; Dated: 04.06.2021
                            Heard through Video Conferencing
                                     Shri B.K. Mishra, learned counsel for the appellant.
                                     Shri Rajesh Sharma, learned Panel Lawyer for the State.
                                     Heard on admission.
                                     Admit.
                                     Let the record of the Trial Court be called for.
                            1.

Heard on I.A. No.5984/2021, which is an application under Section 389(1) of Cr.P.C. for suspension of sentence on behalf of the appellant.

2. The appellant has been convicted under Sections 324 and 323 of IPC and Section 25 (1-B) A of Arms Act and sentenced to undergo R.I. For 1 year each. Fine of Rs.1000/- each with default stipulation has also been imposed. Learned counsel for the appellant submits that the sentence of the appellant has been suspended by the trial Court till 15.06.2021.

3. On due consideration of the arguments advanced by the learned counsel for the appellants and after perusing the judgment and other facts and circumstances of the case, I.A. No.5984/2021 is allowed.

4. It is directed that on deposition of fine amount and also on furnishing personal bond of Rs.20,000/- (Rupees Twenty Thousand Only) with one solvent surety in the like amount to the satisfaction of the trial Court for his appearance before this Court/Registry on 07.09.2021 and on all other subsequent dates, as may be fixed by the Registry in this behalf, the execution of substantial jail sentence imposed on the appellant Rishi Barman shall remain suspended, till final disposal of this appeal.

5. List the matter for final hearing in due course.

(Virender Singh) V. JUDGE VIVEK

Digitally signed by VIVEK KUMAR TRIPATHI Date: 2021.06.04 15:30:34 +05'30'