KHALIL Vs. STATE

JUDGEMENT

(1.) THIS revision is directed against the conviction of the applicant under Section 25 of the Arms Act and sentence of one year's rigorous imprisonment awarded to him.

(2.) THE applicant was found along with some others manufacturing illicit arms in. a house. At the time of the search the applicant was found engaged in the process of manufacturing revolvers. Besides raw material and manufactured parts, one complete revolver was also recovered. Both the Courts have believed the prosecution version.

(3.) LEARNED Counsel for the applicant has urged that the conviction of the applicant is bad because the search had not been conducted in strict accordance with the provisions of Section 103 of the Code of Criminal Procedure, 1898, which is equivalent to Section 100, Cr. P. C. 1973. Section 103, Cr. P. C. runs as under: