Pampam @ Prem Kumar Yadav vs The State Of Madhya Pradesh
2023 Latest Caselaw 18089 MP

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                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                      CRA No. 6834 of 2018
                                       (PAMPAM @ PREM KUMAR YADAV Vs THE STATE OF MADHYA PRADESH)

                           Dated : 30-10-2023
                                  Shri Rahul Sharma - Advocate for appellant.
                                  Shri Pramod Kumar Thakre - Public Prosecutor for respondent-State.

Heard on I.A. No.15169 of 2023:

2. This is a repeat application seeking for suspension of sentence and bail

filed on behalf of accused-appellant Pampam @ Prem Kumar Yadav who has been convicted under Section 307 of the IPC and sentenced to rigorous imprisonment for Life and to pay fine of Rs.5,000/-, further convicted under Section 397/394 of the IPC and sentenced to rigorous imprisonment for Life and to pay fine of Rs.2,000/-, further convicted under Section 506 (Part-II) of the IPC and sentenced to rigorous imprisonment for 3 years and to pay fine of Rs.2,000/- and further convicted under Section 379 of the IPC and sentenced to rigorous imprisonment for 2 years and to pay fine of Rs.2,000/-, with default stipulations vide impugned judgment.

3. The earlier applications were dismissed on merits vide order dated 13.05.2019 as also on 21.12.2022. There are no changed circumstances that warrant interference.

4. Accordingly I.A. No.15169 of 2023 is rejected.

                                 (RAVI MALIMATH)                                       (VISHAL MISHRA)
                                   CHIEF JUSTICE                                            JUDGE

                           taj

Signature Not Verified
Signed by: TAJAMMUL
HUSSAIN KHAN
Signing time: 10/31/2023
11:26:37 AM