ZAID KHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A. No.3805/2024, an application under Sec. 389(1) of Cr.P.C. for suspension of sentence and grant of bail to appellant, pending the appeal.

(2.) Appellant has been convicted for commission of offence under Sec. 452 of IPC and 25(1-B)(B) of Arms Act and has been sentenced to undergo R.I. for 02-02 years and fine of Rs.2000.00 - Rs.2000.00 with default stipulations vide judgment dtd. 25/1/2024 delivered by 5th ASJ, District Bhopal, in S.T. No.10141/2021 (State of M.P. Vs. Zaid Khan and another).

(3.) Learned counsel for the appellant has submitted that appellant has not committed any offence. He has been erroneously convicted by the trial Court.