SHARAD KUMAR CHOURASIA Vs. STATE OF M P

JUDGEMENT

(1.) The applicant was convicted for the offence punishable under Section 25(1)(b) of the Arms Act and sentenced for one year's R.I. with fine of Rs. 500/- vide judgment dated 15.10.1998 passed by the Chief Judicial Magistrate, Satna in criminal case no.777/98. The learned Sessions Judge, Satna vide judgment dated 22.5.1999 reduced to the period from a period of one year to the period of six months. Being aggrieved with the aforesaid judgments passed by both the Courts below, the applicant has preferred the present revision.

(2.) The prosecution's case in short is that on 10.7.1994 Rajeev Lochan Tripathi (PW-2) was posted as a Head Constable in the City Kotwali, Satna. He arrested the applicant for the offence punishable under Section 324 of IPC and therefore, a search took place of the applicant before the various witnesses then, a knife having the button spring was found with the applicant. Its blade was assessed to be 8 Angul in length. The seizure memo Ex.P/1 was prepared. A case was registered against the applicant.

(3.) The applicant abjured his guilt. He has stated that he was falsely implicated in the matter. In defence, one Gokul Prasad Chourasiya (DW-1) was examined.