JINU Vs. STATE OF KERALA

JUDGEMENT

(1.) The challenge is against the concurrent findings of guilt by the Courts below. This revision petition is preferred against the judgment of conviction in C.C. No. 894/2001 on the files of the Judicial First Class Magistrate's Court - I, Kochi which was confirmed in Criminal Appeal No. 820/2003 on the files of the Additional Sessions Court (Ad hoc - I), Ernakulam. The conviction was under S.27 of the Arms Act. Sentence was to undergo rigorous imprisonment for two years.

(2.) The prosecution case is as follows:

(3.) The point canvassed before me by the learned counsel for the revision petitioner is that whether brandishing a sword can be considered as an offence inviting conviction under S.27 of the Arms Act. The learned counsel also submitted before me that no independent witness was examined by the prosecution.