DIVYA SHARMA Vs. STATE

JUDGEMENT

(1.) Petitioner impugns judgment dated 06.05.2017, passed by the Appellate Court, whereby, the appeal of the petitioner, impugning judgment of conviction dated 12/16.11.2013 has been dismissed. By the impugned judgment dated 12.11.2013, petitioner has been convicted of an offence under Section 25 of the Arms Act.

(2.) The allegations against the petitioner are that the petitioner had accompanied her mother to Tihar Jail to visit an inmate. At the time of scanning, 17 live cartridges were recovered from the bag of the petitioner. Out of the 17 cartridges, 6 were used and 11 were live cartridges. 9 were of .32 bore and 8 were of 7.65 bore. A case under the Arms Act was registered.

(3.) Learned counsel for the petitioner had filed an appeal inter alia contending that the impugned judgment dated 12.11.2013 was not a judgment in the eyes of law as the same was neither typed nor signed on the date when the judgment was pronounced, i.e, 12.11.2013. It is contended that the record reveals that the judgment though pronounced on 12.11.2013, was typed and signed on 16.11.2013.