GAJRAM Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard. This criminal revision has been filed under Section 397 read with Section 401 of Cr.P.C., being aggrieved by the judgment dated 11.12.2006 passed by First Additional Sessions Judge, Ashoknagar in Cr.A.No.874/2006, whereby conviction of the petitioner for the offence punishable under Section 25(1-b)(a) of Arms Act has been recorded by the Judicial Magistrate First Class, Ashoknagar in criminal case No.1134/2005 and sentenced to suffer one year RI and fine of Rs.100/- has been affirmed and appeal has been dismissed.

(2.) As per the prosecution case, on receipt of information on 18.1.2005 by SI V.P. Kachware that some persons are having illegal arms, he along with the police force reached the spot and surrounded the accused persons and search was made. The petitioner was found in possession of one country made katta of 315 bore in the right pocket of his pant and seven live cartridges. He was not having license. Katta and cartridges have been seazed and the petitioner was arrested. Thereafter, FIR has been registered.

(3.) After due investigation and obtaining the sanction of prosecution, charge-sheet has been filed in the Court of Judicial Magistrate First Class Ashoknagar.