MOHMED SALIM SAMSUDDIN SHAIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Shri S.V. Raju, learned counsel appearing with Shri Chetan K. Pandya, for the applicant and Shri A.J. Desai, learned Additional Public Prosecutor, appearing on behalf of the opponent-State.

(2.) The applicant-orig.accused no.2 has prayed for bail pending hearing and final disposal of he appeal filed by the applicant against the judgment and order of conviction and sentence passed by the learned Additional Sessions Judge, Court No.11, Ahmedabad City, at the conclusion of the trial in Sessions Case Nos.46 of 1999 and 190 of 2000. The present applicant is the orig. accused no.2, who has been held guilty with orig.accused no.1-Noormohamad Mohamad Yasin Shaikh and orig. accused no.4-Mohamad Rafik Abdul Salim Shaikh for the offences punishable under Sections 25(1)(b) read with Section 35 of the Arms Act, 1959 (hereinafter referred to as 'the Act'). In the same way, the applicant herein has further been held guilty for the offence punishable under Section 25(1)(AA) read with Section 35 of the Act. The maximum period of punishment imposed in the present case is of seven years. The amount of fine has been paid by the applicant. The say of Shri Raju before this Court is that :

(3.) The amount of fine has been paid by the applicant.