STATE OF GUJARAT Vs. HARUN ADAM DOSANI

JUDGEMENT

(1.) THIS appeal is directed against the judgment and order dated 17. 3. 1998 passed by the learned Judicial Magistrate, First class, Mandvi, in Criminal Case No. 578 of 1994, whereby the learned Judge has acquitted the respondents of the offences alleged against them.

(2.) THE prosecution case, in short, is to the effect that on 21. 8. 1993 the respondents were caught with a revolver and cartridges without licence. Therefore, they were charged with offence under section 25 (1) of the Arms Act.

(3.) THE case was numbered as criminal Case No. 578 of 1994. After recording necessary evidence, the learned Magistrate acquitted the respondent of the offences with which he was charged. It is against the aforesaid judgement and order the present appeal has been filed.