MANOJ SAXENA Vs. STATE OF M.P.

JUDGEMENT

(1.) Today, the case was listed for consideration of IA No. 27682/2021, an application for suspension of sentence and grant of bail. However, it is submitted that the appellant has already undergone almost entire jail sentence awarded by the Trial Court, therefore, he may be heard finally on merits.

(2.) Accordingly, instead of deciding IA No. 27682/2021, the appeal is heard finally on merits.

(3.) This Criminal Appeal under Sec. 374 of Cr.P.C. has been filed against the judgment and sentence dated 25/1/2020 passed by 16th Additional Sessions Judge, Gwalior in Sessions Trial No. 264/2014, by which the appellant has been convicted for the following offences:-