(1.) Rule qua respondents is not received back. The matter is old, of 2009. Hence, the Court proceeded with the same.
(2.) This appeal is filed by the appellant - State under Sec. 378(1)(3) of the Code of Criminal Procedure, 1973 challenging the judgment and order dtd. 15/7/2009, passed in Sessions Case No. 2 of 2009 by the learned Sessions Judge, Dahod, recording the acquittal.
(3.) Facts in brief are that on 27/1/2008 at about 21:35 hours, the respondent No. 1 was found in possession of 12 Tamanchas and 2 revolvers, without any pass or permit and the respondent No. 2 allegedly manufactured the same and in connivance with each other, committed the said offence, punishable under Ss. 25(1)(a) , 25(1)(c) and 27 of the Arms Act, for which, FIR came to be registered against them.
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