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Judgment
Mohd. Fahim Anwar, J
The appellant has been convicted under Section 25 (1-B) (B) of Arms Act and Section 304 (Part-I) of the Indian Penal Code and sentenced to undergo rigorous imprisonment of 3 years and fine of Rs.2,000/- and rigorous imprisonment of 10 years and fine of Rs.25,000/- respectively, with default stipulations.
The earlier application for suspension of sentence and grant of bail (IA No.133/2019) was dismissed on merits vide order dated 30.7.2019. This court has already considered all the arguments of the learned counsel for the applicant, which have been advance today while deciding the earlier application for suspension of sentence and grant of bail. Today no new ground has been raised by the learned counsel for the applicant, which has not been considered by this Court on 30.7.2019 while dismissing IA No.133/2019.
After dismissal of first application (IA No.133/2019) for suspension of sentence and grant of bail and also considering the evidence which has come on record, I do not find any new ground to take a different view in the matter.
Accordingly, this application (I.A. No.10107/2020) stands dismissed.