SURMDER SINGH Vs. STATE

JUDGEMENT

(1.) The petitioner was convicted in respect of an offence punishable under Section 27 of the Arms Act and sentenced to undergo rigorous imprisonment for seven years by a Metropolitan Magistrate. The petitioner filed an appeal which was entrusted to Shri Joginder Nath, Additional Sessions Judge, Delhi. He believed the prosecution version but found that the offence fell under section 25 of the Arms Act. Accordingly, he altered the conviction from Section 27 to Section 25 and reduced the sentence to two years. Petitioner filed a revision petition being registered as No. 47/81, which was dismissed by me on March 19, 1981.

(2.) Petitioner filed an application (registered as Crl. Misc. No. 1050/ 81) through Jail for review of my judgment dated March 19, 1981. Atone place he has described that judgment of Shri M.L. Jain, J., but at other places he has described the said judgment to have been delivered by me. Actually it was I who decided the revision petition.

(3.) The other application registered as Crl. Mis. 1051/81 is for expediting decision of Crl. Misc. 1050 of 1981.