MOHAMMAD FARHAN Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A. No.10531/2018, repeat (fourth) application for suspension of sentence and grant of bail on behalf of appellant-Mohammad Farhan.

(2.) First application was dismissed as withdrawn. Second application was rejected after considering merits of the case.

(3.) The appellant has been convicted for commission of offence punishable under Section 302 of IPC, Section 25(1-B) and 27 of Arms Act and awarded life imprisonment, RI for three years and RI for three years respectively alongwith fine of Rs. 1000/- each count.