Krishnakant Tamrakar v. The State Of Madhya Pradesh

1. Heard on IA No. 23687/2015, repeat application for suspension of sentence and grant of bail to the appellant.

2. After perusal of evidence of P.W. 6 and evidence of Doctor P.W. 10, who had performed the postmortem of the deceased, no case is made out for suspension of sentence and grant of bail. I.A. rejected.