SUGGU CHOUDHARY AND ANOTHER Vs. STATE OF MADHYA PRADEH

JUDGEMENT

(1.) On account of the prevailing conditions worldwide, brought about by the COVID 19 virus, heard on admission as well as on I.A. No.6125/2020, an application for suspension of sentence and grant of bail to the applicants, through Video Conferencing to maintain social distancing. The necessary parties have been represented by their respective counsel through Video Conferencing.

(2.) The revision seems to be arguable, hence admitted for final hearing.

(3.) Applicants have been convicted under Section 51 of the Wild Life (Protection) Act, 1972, and sentenced to R.I. for one year with fine of Rs.1000/- each with default stipulation in Criminal Appeal No.62/2019 by learned Additional Sessions Judge, Pavai, vide judgment dated 17.03.2020.