CHAGAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition is directed against the appellate judgment dated 28.11.86 passed by the Sessions Judge, Mandleshwar in Criminal Appeal No. 92 of 1986 whereby the petitioners conviction under section 25(1-B)(b) of the Arms Act 1959 (for short Tthe Act) has been maintained.

(2.) Circumstance giving rise to this petition are these, According to the prosecution on 31-1-86 on the A.S. Road at village Kakarda the petitioner was found in possession of a Phaliya. He had no licence for the possession of the same.

(3.) The petitioner was eventually prosecuted. The learned Judicial Magistrate First Class, Mandleshwar convicted the petitioner on his plea of guilty as provided under section 241 of the Cr. P.C. 1973 (for short the CodeT).