BAIJ NATH Vs. STATE

JUDGEMENT

(1.) I have heard learned counsel for the parties. The appli cant was found in possession of one country made pistol along with two live-cartridges and one spent cartridge at Korans P. S. Mohanlalganj, Lucknow between 12 and 12. 30 p. m. on 21-12-1975. After his arrest by the police, he failed to show any licence for the pistol and the accused was, thus, tried. The learned Magistrate after hearing the evidence produced in the case convicted the accused under Section 25 of the Arms Act sentencing him to undergo months R. I.

(2.) AGGRIEVED by the aforesaid and order of the learned Magistrate the applicant filed the appeal before the Sessions Judge which was rejected by Sri J. P. Agarwal, I Additional Distt. And Sessions Judge, Lucknow on 19-1-1979. I have gone through the judgment of the court below and I do not find any infirmity in the findings arrived at by the court below. The conviction of the applicant is, therefore, upheld under Section 25 of the Arms Act.