ANKIT PARASHAR Vs. STATE OF MP

JUDGEMENT

(1.) This Criminal Revision under Sections 397, 401 of Cr.P.C. has been filed against the judgment and sentence dated 24-9-2016 passed by IVth Additional Sessions Judge, Gwalior in Criminal Appeal No.6400381/2016 thereby affirming the judgment and sentence dated 28-6-2016 passed by J.M.F.C., Gwalior in Criminal Case No. 3573/2014 by which the applicant has been convicted under Section 25(1-B)(a) of Arms Act and has been sentenced to undergo rigorous imprisonment of one year and a fine of Rs. 500/- with default imprisonment.

(2.) The necessary facts for the disposal of the present criminal revision in short are that Crime Branch, Gwalior received an information that Gambling is going on and when a search was carried out, a loaded country made pistol of 315 bore was seized from the possession of the applicant. The seized Country made pistol and cartridge were sent to the armourer and after obtaining sanction for prosecution, the Police filed charge sheet for offence under Section 25(1-B)(a) of Arms Act.

(3.) The Trial Court framed charge under Section 25(1-B)(a) of Arms Act.