ABHAY VERMA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the appellant, Shri Jayant Singh Tomar, learned counsel for the respondent State and perused the record.

(2.) The present appeal has been preferred against the judgment and order dtd. 8/6/2012 passed by learned Additional Sessions Judge/T.E.C.P.1 Lucknow in Session Trial No. 1218/2010 "State vs. Abhay Verma", arising out of case crime No. 163/2010, under Sec. 4/25 Arms Act, registered at Police Station Talkatora, District Lucknow convicting and sentencing the appellant under sec. 4/25 Arms Act to undergo 1 year R.I. and fine of Rs.2000.00 and in default in payment of fine to further undergo three months additional simple imprisonment.

(3.) Learned counsel at the outset submits that he is not challenging the impugned judgment and order of conviction and he is confining his submission only with respect to the order of sentence.