GIRISH CHANDRA Vs. STATE

JUDGEMENT

(1.) THE revisionist was prosecuted for commit­ting an offence punishable under Sec­tion 25 of the Indian Arms Act and he was held guilty and convicted on 13.1.1986 by the then Judicial Mag­istrate Almora. He was sentenced to undergo R. I. for 3 years. This judg­ment and order was affirmed in crimi­nal appeal which was filed by the re­visionist. Aggrieved by the dismissal of the appeal per judgment and order dated 26.2.1986 passed by Sessions Judge, Almora the present revision was filed.

(2.) HEARD learned counsel for the re­visionist and the learned A.G.C.

(3.) THE revision therefore partly suc­ceed. The conviction of the revision­ist under Section 25 of the Indian Arms Act is affirmed. The sentence of imprisonment awarded is reduced and modified to the period of sentence mentioned above already undergone by the revisionist. Consequently he need not surrender and his bail bonds are cancelled and sureties discharged.