AJAB SINGH @ MOTA Vs. STATE OF M P

JUDGEMENT

(1.) This revision petition has been preferred against the judgment dated 26.8.2013 passed by II Additional Sessions Judge, Sehore in Cr.A. No.34/13 whereby the judgment dated 10.1.2013 passed by Judicial Magistrate First Class, Sehore in Criminal Case No.1041/2007 convicting the petitioner under Section 25(1B)(b) of the Arms Act (for short the Act )_ and sentencing him to undergo R.I. for 1 year and to pay a fine of Rs.100/-, was affirmed.

(2.) Prosecution case, in brief, is that on 07/7/2007 the petitioner was arrested when he was roaming around in a cattle market with a Sword.

(3.) At the outset, learned counsel for the petitioner submitted that he does not want to challenge the conviction awarded to the petitioner. However, he prayed that the custodial sentence passed against the petitioner may be reduced to the period already undergone. According to him, the petitioner is in jail since 26/8/13.