NANALAL S Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is an application under Sec. 389(1) of Cr.P.C. for grant of temporary suspension of custodial sentence on account of marriage of son of applicant Nand Lal Rajbhar for a period of 30 days.

(2.) The applicant stands convicted for the offence under Ss. 302 r/w 120-B, 411 r/w 120-B and 394 r/w 120B of IPC and has been sentenced to undergo R.I. life with fine of Rs.500.00 and S.I. for 3 months, R.I. for 3 years with fine of Rs.500.00 and S.I. for 3 months, R.I. for life with fine of Rs.500.00and S.I. for 3 months respectively with default stipulations.

(3.) It is submitted by learned counsel for the applicant that marriage of applicant's son is going to be solemnized on 24/5/2022 in Banaras.