Kadora Athiya vs The State Of Madhya Pradesh
2023 Latest Caselaw 1928 MP

                                                             1
                                     IN THE HIGH COURT OF MADHYA PRADESH
                                                  AT JABALPUR
                                                     CRA No. 1180 of 2010
                                      (KADORA ATHIYA AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                         Dated : 02-02-2023
                               Shri Dilip Kumar Pandey, counsel for the appellants.

                               Shri Pradeep Gupta, G.A. for the respondent/State.

Heard on I.A.No.9002/2022, an application for suspension of conviction of appellant No.2 Prem Lal Ahirwar. It is submitted that he was working as Secretary of Gram Panchayat but has been removed from the service after

judgment of conviction.

Appellant alongwith one other has been convicted for commission of offence under Section 409/34 of IPC and sentenced for 4-4 years R.I. and fine of Rs.10,000/- each with default stipulation. Appellant is convicted for embezzlement of money withdrawn from the State Bank Branch -Bijawar District Chhatarpur.

Considering the evidence on record and findings recorded by learned trial court, I am of the view that no case to suspend the conviction of appellant No.2 is made out. Therefore, I.A.No.9002/2022 is dismissed.

List this appeal for final hearing in due course.

(DINESH KUMAR PALIWAL) JUDGE

MKL

Signature Not Verified Signed by: MANOJ KUMAR LALWANI Signing time: 2/3/2023 11:03:08 AM