Madhya Pradesh High Court
Madhoram Markam vs The State Of Madhya Pradesh on 24 January, 2022
Author: Virender Singh
Bench: Virender Singh
1 CRA-7783-2021 THE HIGH COURT OF MADHYA PRADESH Criminal Appeal No.7783/2021 (Madhoram Markam vs The State of Madhya Pradesh) Jabalpur, Dated 24.01.2022.
Heard through Video Conferencing.
Shri Sanjay Kumar Patel, counsel for the appellant. Shri Pankaj Raj, Panel Lawyer for the State. The appellant has been convicted and sentenced as under -
Convicted under Sentenced to
Section
420 of IPC undergo R.I. for 3 years and to pay fine of
Rs.5,000/- and in default of payment of fine, to suffer R.I. for 6 months.
409 of IPC undergo R.I. for 3 years and to pay fine of Rs.5,000/- and in default of payment of fine, to suffer R.I. for 6 months.
467 of IPC undergo R.I. for 3 years and to pay fine of Rs.5,000/- and in default of payment of fine, to suffer R.I. for 6 months.
2. The ld. counsel for the appellant seeks and is granted time to argue on I.A. No.22543/2021.
3. However, looking to the fact that the trial Court had suspended the sentence of the appellant till 18.01.2022, which was further extended by this Court vide order dated 07.01.2022 till 24.01.2022, as an interim measure, temporary suspension is again extended till the next date of hearing on the same terms and conditions, subject to furnishing the consent of the appellant as well as of the surety to the satisfaction of the trial Court.
4. List after four weeks.
(Virender Singh) JUDGE vinod Digitally signed by VINOD VISHWAKARMA Date: 2022.01.24 17:13:41 +05'30'