SAHIB SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated December 21, 1991 rendered by the Additional Judge, Designated Court, Amritsar in Sessions Case No. 21 of 1991 convicting and sentencing the appellant under S. 25 of the Arms Act, 1959 and Section 5 of the Terrorist and Disruptive Activities (Prevention) Act, 1987.

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(3.) According to the prosecution case on May 12, 1990 at or about 12.30 p.m. when Inspector Gurmit Chand of Chheharata Police Station (P. W. 3) along with Sub-Inspector Rattan Lal (P. W. 2) and other police officials were on patrol duty near Bole-di-Bambi they apprehended the appellant on suspicion and on search recovered a revolver with six live cartridges from the bag he was holding in his right hand.