LAWS(MPH)-2011-4-21

ANMOL DWIVEDI Vs. STATE OF MADHYA PRADESH

Decided On April 19, 2011
ANMOL DWIVEDI Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) The appellant has preferred these appeals against the impugned judgment and findings dated 16/10/2006 passed by the learned Special Judge, Rewa in Special Case No. 01/2006 whereby appellant has been convicted under Section 25(1B)(a) of the Arms Act and sentenced to undergo RI for 1 years and fine of2 Rs.1,000/-, with default stipulations.

(2.) The aforesaid appeals are arises out of the same judgment and findings, therefore, they are being disposed of by this common judgment.

(3.) Prosecution case in short is that on 3/2/2005 N.P. Singh (PW7), Incharge of Police Station Dhabaura,District Rewa received secret information that at 10.25p.m. 5-6 miscreants having armed making conspiracy for dacoity. On the basis of secret information, N.P. Singh rushed to the spot alongwith police force, surrounded the miscreants. During this process, one of the co-accused Chunnu @ Dhanua Patel @ Pandey fled away but appellant and their two other co-accused Ramkaran Yadav and Manoj Yadav were caught hold on the spot and 12 bore double barrel gun alongwith some live cartridges, 315 bore rifle alongwith three live cartridges, country made pistol, knife and the motorcycles have been seized from their possession.