SHADAB Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on the question of admission as well as on I.A.No.3529/2020, which is first application for suspension of sentence and grant of bail to the appellant.

(2.) The appeal is admitted for final hearing.

(3.) The appeal has been preferred under Section 374(2) of the Cr.P.C., 1973 by the appellant against impugned judgment dated 06.02.2020 in S.T. No. 701/2019 passed by learned 19th Addl. Sessions Judge, Bhopal whereby the appellant has been convicted for the offence punishable under Section 25(1B) (B) of Arms Act and has been sentenced to undergo R.I. for 1 year with fine of Rs. 1,000/- with default stipulation.