PRADDUMAN SINGH BHADAURIYA Vs. STATE OF M.P.

JUDGEMENT

(1.) Matter is heard through Video Conferencing.

(2.) Heard on I.A.No. 4674/2019, an application under Section 389 of Cr.P.C. for suspension of remaining jail sentence moved on behalf of sole appellant.

(3.) The instant appeal has been preferred by the appellant against the judgment dated 18/12/2018 passed by 11 th Additional Sessions Judge, Gwalior in Sessions Trial No. 409/2014; whereby, appellant has been convicted and sentenced to suffer 10 years RI for commission of offence under Section 304-B of IPC and 2 years RI with fine of Rs. 5,000/- for commission of offence under Section 498-A of IPC and in default of payment of fine to further undergo 3 months RI.