Citation : 2021 Latest Caselaw 2112 MP
Judgement Date : 4 June, 2021
1
HIGH COURT OF MADHYA PRADESH
Criminal Appeal No. 2963/2021
(Raja @ Raju Vs. State of Madhya Pradesh)
JABALPUR; Dated: 04.06.2021
Heard through Video Conferencing
Shri K.S. Rajput, learned counsel for the appellants.
Shri Rajesh Sharma, learned Panel Lawyer for the State.
Heard on admission.
Admit.
1.
Heard on I.A. No.7108/2021, which is an application under Section 389(1) of Cr.P.C. for suspension of sentence on behalf of the appellants.
2. The appellants have been convicted under Sections 294 and 506 Part-2 of IPC and sentenced to undergo R.I. For 3 months and two years respectively. Fine of Rs.1000/- and Rs.2000/- respectively has also been imposed. The sentence of the appellants have been suspended by the trial Court till 07.06.2021.
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.7108/2021 is allowed.
4. It is directed that on deposition of fine amount and also on furnishing personal bond of Rs.25,000/- (Rupees Twenty Five Thousand Only) each with one solvent surety in the like amount to the satisfaction of the trial Court for their 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 appellants No.1 and 2 viz., Raja @ Raju and Nittu @ Netram 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 15:31:34 +05'30'
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!