Tejsingh @ Teju vs State Of Mp.
2021 Latest Caselaw 5427 MP

THE High Court of Madhya Pradsh, Bench at Indore Cr.A. No.4089/2021 Tejsingh @ Teju & another vs. State of M.P.

Indore, dated :14.09.2021 Shri. J.S.Gurjar, learned counsel for the appellant Ganesh. Shri Shashwat Seth, learned P.L. for the non-applicant - State. Heard on I.A. No1834//2021, application seeking suspension of jail sentence filed on behalf of appellant No.2 Ganesh.

The present criminal appeal is being filed arising out the judgment dated 30/6/2021 passed in ST No.100005/2016 by 2 nd ASJ, Sonkatch, Distt. Dewas. The appellant has been convicted as under:-

      Conviction                              Sentence
 Sections and Act Imprisonment           Fine              Imprisonment in
                                                           lieu of fine
 307/34 of IPC         7 years RI        Rs.2000/-         6 months RI
 323/34 of IPC         3 months RI       Rs.500/-          15 days RI
 323/34 of IPC         3 months RI       Rs.500/-          15 days RI

Learned counsel for the appellant submits that appellant used a lathi to assault the injured persons. The injury of lathi is not grave and, therefore, the remaining jail sentence of this appellant may be suspended. Appellant remained in custody for about four months in total.

The prayer is opposed by learned PL.

Considering the nature and gravity of accusation and findings of court below, at this stage appellant No.2 Ganesh does not deserve any such order of suspension of sentence. I.A No. 1834/2021 is dismissed reserving liberty to renew it after one year from the date of impugned judgment.

(Sujoy Paul) Judge

vm Digitally signed by VARGHESE MATHEW Date: 2021.09.14 16:16:36

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