TULARAM Vs. STATE OF M P

JUDGEMENT

(1.) This revision petition has been preferred against the judgment dated 30/8/2013 passed by Additional Sessions Judge, Hata, District Damoh in Cr.A. No.28/2013 whereby the judgment dated 17/6/13 passed by Judicial Magistrate First Class, Hata District-Damoh in Criminal Case No.1166/10 convicting the petitioner under Section 25(1B)(a) of the Arms Act and sentencing him to undergo simple imprisonment for one year with fine of Rs.500/-, was affirmed.

(2.) Prosecution case, in brief, is that on 29/8/10 a 12 bore country made pistol with two live cartridges was seized from the possession of the petitioner from Bus Stand, Hata.

(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 30/8/13.