RAJU Vs. STATE

JUDGEMENT

(1.) This criminal appeal is directed against the judgment and order dated 25.7.1994 of the learned Additional Sessions Judge in Sessions Case No, 47/92 whereby the learned Additional Sessions Judge held the appellant guilty under Section 27 of the Arms Act, 1959 and further by his order dated 26.7.1994 sentenced the appellant-accused to undergo R.I. for six months with a fine of Rs. 500.00 and in default of payment of fire to further undergo S.I. for three months.

(2.) The brief facts of the case as noted by the Additional Sessions Judge are as follows:-

(3.) The case when called out today, nobody appeared for the appellant in support of the appeal, inspite of warning being indicated in the cause list. Since this is a case of 1994 it can brook no further delay. Mr. R.P. Luthra is present on behalf of the Legal Aid. I therefore, appoint him as Amicus Curiae to assist me in this case.