RAMBHAROSE Vs. STATE OF M P

JUDGEMENT

(1.) This criminal revision has come up after being remanded by the Apex Court by order dated 03.01.2014 passed in Cr. Appeal 854/14 whereby while upholding the conviction of the revision petitioner u/S 25(1)(b) of the Arms Act, the Apex Court differed with the findings of this Court rendered on 28.06.2012 in the present Criminal revision by which sentence of the revision petitioner was reduced to the one already undergone by him from 11.10.2013 to 31.10.12013 solely on the ground that the petitioner was a poor person. This Court however enhanced the amount of fine to Rs. 3,000/- with further stipulation that in case of failure to pay fine, the petitioner shall be liable to pay a fine of Rs. 50 per day.

(2.) It is informed by the State counsel that the petitioner was released after the passing of the order dated 28.06.2012 in the present case.

(3.) However after the order of the Apex Court passed on 03.01.2014, the petitioner has been apprehended and is in custody since then.