RAKESH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A.No.4818/2022, which is an application under Sec. 389(1) of the Cr.P.C. for suspension of jail sentence of the sole appellant Rakesh s/o Kaliya Bhil.

(2.) The appellant has been convicted vide judgment dtd. 15/3/2022 passed in S.T.No.191/2017 and sentenced him as under:- <FRM>JUDGEMENT_36_LAWS(MPH)4_2022_1.html</FRM>

(3.) Counsel for the appellant has submitted that the appellant was released on regular bail during trial and previously his custodial sentence has already been suspended by the trial Court itself up to 13/4/2022 and there is no possibility of early hearing of this criminal appeal before this Court, hence it is prayed that custodial sentence of the appellant be suspended during the pendency of this criminal appeal.