SARMAN GANGABHAI ODEDARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP waives service.

(2.) The revision application questions the judgment and order dated 21/03/20012 passed in Criminal Case No.3006 of 2000 by the learned 7th Additional Chief Judicial Magistrate, Junagadh, as confirmed in Criminal Appeal No.15 of 2012 by judgment and order dated 06/10/2015 by the learned 3rd Additional Sessions Judge, Junagadh convicting the petitioner for the offence punishabhle under Sections 25(1)a and 25(1)b of the Arms Act, 1959 and sentencing him to simple imprisonment for one year with a fine of Rs.2,500/, in default, additional sentence of 15 days SI.

(3.) The Courts below concurred with the findings of fact that the pillion rider riding on the motorcycle driven by accused No.1 was caught with 04 cartridges