BHOLA CHAUBEY AND ORS. Vs. STATE OF BIHAR

JUDGEMENT

(1.) I.A. No.1 of 2019 By way of the instant interlocutory application filed under Section 389(1) of the Code of Criminal Procedure, the appellant no.1 Bhola Choubey has prayed for suspension of sentence and grant of bail during pendency of the appeal.

(2.) He has been convicted under Section 304B of the Indian Penal Code and sentenced to undergo rigorous imprisonment for eight years.

(3.) He had moved earlier for bail under Section 389(1) of the Code of Criminal Procedure before this Court, which was considered and rejected vide order dated 27.01.2017 by another Hon'ble Judge, who is available.