Jayram vs The State Of Madhya Pradesh
2021 Latest Caselaw 6018 MP

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                                         High Court of Madhya Pradesh, Jabalpur
                                                     Bench at Indore
                                      Criminal Appeal No.1367/2021
                          Indore, Dated 24.09.2021
                                 Mr. Kailash Chandra Kabra, learned counsel for appellant Jairam

                          s/o Kartar Singh Nayak.

                                 Ms. Seema Maheshwari, learned Panel Lawyer for the respondent /

State of Madhya Pradesh.

Heard on IA No.17505/2021, repeat (second) application under

Section 389 (1) of the Code of Criminal Procedure, 1973 for suspension of

jail sentence and grant of bail filed on behalf of the appellant.

The present appellant has been convicted and sentenced by learned

Additional Sessions Judge, Special Court (Electricity Act) No.7, Indore

District Indore (MP) in Sessions Trial No.108/2018 vide judgment dated

24th February, 2021, as under: -

                                         Conviction                             Sentence
                               Section            Act         RI           Fine amount     Imprisonment in lieu of fine
                                307               IPC      05 years        Rs.1,000/-        2 months additional SI
                                323               IPC      06 months            -                       -
                               27 (1)           Arms Act   02 years         Rs.500/-          1 month additional SI

No case for suspension of jail sentence is made out, looking to the

injuries suffered by the injured person.

However, the appellant is at liberty to renew the prayer after

completion of half of the sentence awarded to him.

Accordingly, IA No.17505/2021 is dismissed.

(Subodh Abhyankar) Judge rcp

RAMESH CHANDRA PITHWE 2021.09.25 11:30:26 +05'30'