UPENDRA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Criminal Appeal has been filed against the judgment dtd. 17/12/2021, passed by the First Additional Sessions Judge, Rishikesh, District Dehradun in Sessions Trial No.143 of 2019, 'State Vs. Upendra', whereby, the appellant Upendra has been convicted and sentenced to undergo simple imprisonment for a period of three months for the offence under Sec. 4/25 of the Arms Act.

(2.) Heard Mr. S.R.S. Gill, the learned counsel for the appellant and Mr. T.C. Agarwal, learned Deputy Advocate General for the State, on the bail application.

(3.) The learned counsel for the State opposed the bail application.