(1.) Heard Mr. H. Kenajit, learned counsel appearing for the applicant and Mr. Y. Ashang, learned PP appearing for the respondent.
(2.) The present application had been filed on behalf of the above-named accused person, Mr. Sougaijam Robindro Singh, by his brother in law with a prayer for suspending the operation of the impugned conviction order dtd. 27/11/2020 and sentence order dtd. 7/12/2020 and to release the above name convicted person on bail during the pendency of the connected appeal.
(3.) The learned Special Judge (ND&PS), Manipur passed the impugned judgment and order dtd. 27/11/2020 in Special Trial Case No. 13 of 2019, holding the above name accused person guilty and convicted him under sec. 29 read with sec. 21 (b)/ 22 (c) of the ND&PS Act, 1985 and passed the order dtd. 7/12/2020 sentencing him to undergo twelve years R.I. with a fine of Rs.1,00,000.00 (Rupees one lakh only).
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