Sonu vs The State Of Madhya Pradesh
2024 Latest Caselaw 21497 MP

Madhya Pradesh High Court

Sonu vs The State Of Madhya Pradesh on 7 August, 2024

Author: Vivek Rusia

Bench: Vivek Rusia

                                                                 1                                 CRA-2612-2018
                                            IN THE HIGH COURT OF MADHYA PRADESH
                                                          AT GWALIOR
                                                         CRA No. 2612 of 2018
                                                     (SONU Vs THE STATE OF MADHYA PRADESH )



                           Dated : 07-08-2024
                                  Shri Amin Khan, learned counsel for the appellant.

                                  Shri   Puran   Kumar      Kulshreshtha,      learned    Public   Prosecutor   for
                           respondent/State.

Heard on I.A. No.13703/2024, this is third application under Section 389 of CrPC for suspension of sentence and grant of bail to the appellant - Sonu.

The appellant has been convicted under Section 302/34 of IPC and sentenced to undergo life imprisonment with fine of Rs.2,000/- with default stipulations vide judgment dated 29.12.2017 passed by Third Additional Sessions Judge, Bhind in Sessions Trial No.223/2014.

In this case, within 3-4 years of marriage, a bride has been burnt alive in the house by her husband and in-laws. Earlier applications for suspension of sentence were rejected by this Court on 16.10.2023 and 27.02.2024 and within a short period, appellant has filed application which is not in scope of Section 389 of CrPC. Therefore, we are not inclined to grant benefit of suspension of sentence to the appellant.

Accordingly, I.A. No.13703/2024 is rejected.

                                     (VIVEK RUSIA)                                   (RAJENDRA KUMAR VANI)
                                         JUDGE                                               JUDGE


                           Abhi