Citation : 2024 Latest Caselaw 21329 MP
Judgement Date : 6 August, 2024
1 CRA-1310-2017
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRA No. 1310 of 2017
(SUNIL KUMAR Vs THE STATE OF MADHYA PRADESH )
Dated : 06-08-2024
Shri Ashok Jain - Advocate with Ms. Nikita Jain- Advocate for the
appellant.
Smt. Dr. Anjali Gyanani- Public Prosecutor for the respondent/State.
Heard on I.A.No.15553 of 2024, fifth application under Section 389(1) of CrPC for suspension of sentence and grant of bail moved on behalf of sole
appellant.
Present appellant stands convicted under Sections 302 of IPC and sentenced to undergo life imprisonment with fine of Rs.1,000/- with default stipulation vide judgment dated 26.08.2017 passed in Special Case No.26/2016 by the Court of Special Judge, Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) District, Bhind.
Devendra (PW-1), Dataram (PW-2) and Bhuwneshwar (PW-3) all have supported the case of prosecution that the appellant gave a blow by means of farsa on the head of deceased Kalyan Prasad which resulted his death on the spot. The blood stain was found on the farsa. The appellant has completed only 8 years and
7 months of jail sentence. Hence, no case is made out for suspension of remaining jail sentence of present appellant.
Accordingly, I.A.No.15553 of 2024 stands rejected.
(VIVEK RUSIA) (RAJENDRA KUMAR VANI)
JUDGE JUDGE
2 CRA-1310-2017
Monika
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