RAFIQ ALI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Since both the appeals are connected with the common judgment dated 14.05.1999 passed by the Additional Sessions Judge, Ganjbasoda in S.T. No. 181/1998, both the appeals are hereby decided by the present common judgment.

(2.) The State has preferred the appeal against the aforesaid judgment challenging the acquittal of respondent Yusuf Ali from the charges under Section 302 of IPC and Section 25(1-B)(a) of the Arms Act.

(3.) The appellant Rafiq Ali has filed the present appeal challenging the order as mentioned in Para 92 of the aforesaid judgment, whereby the seized gun was confiscated. The appellant Rafiq Ali admitted that he was the owner of the gun and it should have been provided to him.