SHIVAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) In the wake of unprecedented and uncertain situation due to outbreak of the Novel Corona Virus (COVID-19) and considering the advisories issued by the government of India, this application has been heard and decided through video conferencing to maintain social distancing. The parties are being represented by the respective counsel through video conferencing, following the norms of social distancing/physical distancing in letter and spirit.

(2.) This criminal appeal under Section 374 of Cr.P.C has been filed by the appellant against the judgment dated 23.01.2020, passed in Criminal Case No.286/2017 by the II Additional Sessions Judge, Ambah, District Morena whereby the appellant has been convicted under Sections, 379, 467 and 471 of IPC and sentenced to undergo 3 years RI, 5 years RI and 5 years with fine of Rs.5000/-, Rs.5000/- and Rs.5000/-respectively with default stipulation.

(3.) Also heard on I.A. No.2900/2020, second application under Section 389 of Cr.P.C. for suspension of jail sentence on behalf of the appellant. First application was dismissed as withdrawn vide order dated 25.02.2020.