RATIRAM Vs. STATE OF MP

JUDGEMENT

(1.) The judgment shall govern the disposal of Criminal Appeals No.511/2009 and 600/2009, as the same are arising out of one Sessions Trial. These appeals have been directed against the judgment dated 27.6.2009, passed by Special Judge, Shivpuri in Special Sessions Trial No.74/2008, whereby the Special Judge convicted the appellants under Section 25 (1-b)(a) of Arms Act and sentenced to three years RI with fine of Rs.100/-, in default of payment of fine, to undergo additional 15 days RI.

(2.) Learned counsel for the appellants submitted that he is not challenging the conviction imposed upon the appellants for the offence under Section 25 (1-b)(a) of Arms Act , however, he prays that since the appellant Ratiram has served out 1 year 23 days jail sentence and appellant Ramvaran has served out 1 year 2 months 9 days jail sentence, therefore, their sentence be reduced to the period already undergone by them.

(3.) Looking to the prayer made by learned counsel for the appellants, this Court does not think it necessary to detail the prosecution story so as to burden the judgment.