Manoj Singh @ Sonpal Singh vs The State Of Madhya Pradesh
2022 Latest Caselaw 7347 MP

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                   IN THE HIGH COURT OF MADHYA PRADESH
                                AT GWALIOR
                               CRA No. 256 of 2015
         (MANOJ SINGH @ SONPAL SINGH AND OTHERS Vs THE STATE OF MADHYA PRADESH)

Dated : 13-05-2022
         Shri A.K. Jain, learned counsel for the appellants.

         Shri Rajeev Upadhyay, learned Public Prosecutor for the respondent-

State.

Heard on I.A. No.7323/2022 and IA No. 7327/2022, third application seeking temporary suspension of custodial sentence for a ground of marriage of appellants daughter and sister respectively scheduled to be solemnized on

31/05/2022 B y the impugned judgment dated 12/03/2015 passed by Additional Sessions Judge, Ambah District Morena (M.P.) in S.T. No. 235/2012, the appellants stand convicted for the offences punishable under sections 302/34 of the IPC and sentenced to undergo Life Imprisonment with fine of Rs. 5000/- with default stipulations.

Having heard learned counsel for the parties and taking into consideration the overall facts and circumstances of the case including the gravity of offence, this Court is not inclined to accede to the prayer for temporary suspension of

sentence.

The aforesaid I.As., accordingly, stand rejected.

   (ROHIT ARYA)                                (RAJEEV KUMAR SHRIVASTAVA)
      JUDGE                                               JUDGE

Prachi


         PRACHI MISHRA
         2022.05.13
         17:41:47 +05'30'