MOHIT KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Present misc. stay application filed by the applicant appellant for staying the judgment of his conviction passed by the Special Judge SC/ST Cases, Ajmer vide judgment dtd. 3/9/2022 by which the appellant has been convicted for the offence punishable under Sec. 3/25 of the Arms Act and has been sentenced to undergo two years simple imprisonment with fine of Rs.5,000.00.

(2.) Learned counsel for the applicant-appellant submits that the appellant faced trial for the offence under Ss. 307 and 120-B IPC and under Sec. 3(2)(V) of the SC/ST Act along with Sec. 3/25 of the Arms Act.

(3.) Counsel submits that in view of the submissions made herein above, appropriate orders be passed for staying the sentence of the appellant awarded by the trial Court.