MONTU MORAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. N. Hasan, learned counsel for the applicant. Also heard Ms. S. Jahan, learned Addl. P.P. Assam appearing for the State. None has appeared for the opposite party No. 2 despite service of notice.

(2.) The applicant has been convicted under Section 25(1)(a) of the Arms Act and sentenced to undergo rigorous imprisonment for 07 years by the judgment and order dated 05-08-2019 passed by the learned Sessions Judge, Tinsukia in Sessions Case No. 91(T)/2018.

(3.) It appears that the charge was initially framed against all the accused persons including the applicant herein under Section 302/392/120(B)/448 of the IPC read with Section 25(1)(a)/27(1) of the Arms Act. At the end of the trial, the applicant herein has been convicted only under Section 25(1)(a) of the Arms Act.