LAWS(MPH)-2022-2-105

KOMAL Vs. STATE OF MADHYA PRADESH

Decided On February 07, 2022
KOMAL Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Heard on I.A. No.1966/2022 which is an application for suspension of sentence and grant of bail to the applicants.

(2.) The applicants stand convicted by the impugned judgment dtd. 25/1/2022 passed by learned 2nd Additional Sessions Judge, Waraseoni, district - Balaghat in Criminal Appeal No.300060/2016 for offences punishable under Ss. 354/34 and 341/34 of the Indian Penal Code and have been sentenced to undergo RI for one year with fine of Rs.200.00 and RI for one month, respectively with default stipulation.

(3.) Learned counsel for the applicants submits that the applicants are innocent and the impugned judgment passed against them is perverse and illegal. The disposal of this revision would take considerable time. Therefore, the applicants are entitled to be released on bail after suspension of their sentence.