LAVKESH REDDY Vs. STATE OF M P

JUDGEMENT

(1.) APPLICANT has preferred this revision against the appellate judgment dated 14. 07. 1998, passed by Sessions Judge, Shahdol in criminal Appeal No. 62/98, whereby the conviction of the applicant under Section 25 (1-B) (b) of Arms Act recorded by Chief Judicial magistrate, Shahdol has been upheld.

(2.) APPLICANT was tried for the offence under Section 25 (1-B) (b) of Arms Act before Chief Judicial Magistrate, Shahdol. As per prosecution allegations, on 17. 04. 97, at about 2 "o"clock at Shahdol, a. S. I. K. K. Tripathi on receiving a secret information, reached at Kiran talkies chowk and found that applicant was having a "khukri" type knife in his hand, without licence and was intimidating the public. The knife was seized from the applicant before the panch witnesses. Applicant was arrested. An offence was registered against him and was investigated. After due investigation, applicant was prosecuted under section 25 of Arms Act.

(3.) AFTER trial, Chief Judicial Magistrate, Shahdol found the applicant guilty for unlawful possession of a knife and convicted him under Section 25 (1-B) (b) of Arms Act and sentenced him to rigorous imprisonment for one year with fine of Rs. 500/- by the judgment dated 03. 03. 1998 passed in criminal case No. 282/97.