RAVINDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) The sole appellant is convicted under Section 25 of the Arms Act read with Section 5 of the TADA Act and sentenced to five years' rigorous imprisonment.

(2.) On 22/07/1991 the S. I. , Public Witness 4, while making a general patrol, was joined by Public Witness 3 and another at Rohtak Chowk. From there the police party went to the bridge of the canal via village Rawaldhi. At about 2 a. m. (night) two persons came from the side of Dadri on separate cycles. They accosted them and accused was one of them who was found with the pistol Ex. P 1 and twocartridges Ex. P 2 and P 3. They were recovered and a Panchnama was prepared ex. PC.

(3.) The accused had no licence. After investigation a challan was filed. In a support of the case the prosecution examined PWs 1 to 4. The accused pleaded not guilty.