RANVEER SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) This Criminal appeal assails the judgment dated 10.12.2013 in special S.T. No. 335/1998 passed by 12th Additional Sessions Judge(F.T) Gwalior whereby the appellant has been convicted u/S 302 read with Sec 34 of IPC and sentenced to suffer life imprisonment with a fine of Rs.5,000/- and further convicted u/S 452 of IPC and sentenced to suffer three years of R.I. with fine of Rs. 2,000/- with default stipulation.

(2.) IA No. 7167/2016, 5th repeat application for suspension of jail sentence is taken up and considered along with reply filed by the State. This repeat application has been filed after rejection of earlier applications.

(3.) The reply of the State indicates that appellant has no criminal antecedents and no other offence is registered against the appellant in Police Station Morar, District Gwalior. Though this Court is not aware of the fact as to whether any offence is registered in any other police station against the appellant or not but the negative is being presumed as State has been granted enough opportunity for submitting details about presence / absence of antecedents yet state has not responded except stating as above.