F RODINGLIANA (IN JAIL) Vs. STATE OF MIZORAM

JUDGEMENT

(1.) THESE two appeals arise from the same judgment conviction and sentence passed against the appellant by the Addl. Deputy Commissioner, Aizawl in case No. G.R. 37/82 under Section 25 (1) (a)/27 of the Arms Act convicting the accused -appellant to 3 years ,R.I. under Section 25 (1) (a) of the Arms Act and also R.I. for 4 years under Section 27 of the Arms Act. the sentences on both the counts running consecutively.

(2.) ON 14 -1 -82 the officer -in -charae of Aizawl Police Station received a written report from Saisima of 1 MAP to the effect that on the night of 13 -1 -82 the accused -appellant was found possessing one M -20 Pistol and 150 rounds of ammunitions and 2 magazines without any valid licence or permit. On this information investigation was started by the police and on completion of the investigation charge -sheet was submitted against him. At the trial the accused -appellant was charged under those sections of the Arms Act. The accused -appellant denied the allegations. In the trial 5 P.Ws. were examined and the accused was examined under Section 313. Cr. P. C. The learned Magistrate found the accused guilty and punished him as said above. Learned defence counsel in the trial Court preferred an appeal against the conviction and sentence and another appeal was filed through jail by the accused -appellant himself. The two appeals therefore have been taken and heard together and this judgment will cover both the appeals.

(3.) THE prosecution case is that SI Saisiama attached to the 1st Battalion of MAP at Aizawl received an information on 13 -1 -82 at about 9 P.M. that in the house of P.W. 4 Aichhinga of Electric Veng. Aizawl one person was staying with illegal arms and ammunitions in his possession. On this information which was communicated to the Assistant Commandant a party consisting of the S.I, and Commandant A. Agha and two constables as well as the driver of a vehicle rushed to the Spot and conducted search in the house of P.W. 4 Aichhinga and found accused -appellant Rodingliana lying on the bed. On being challenged the accused -appellant identified himself as Rodingliana. a Lieutenant in the Mizo National Front. On removal of the pillow which was being used by the accused -appellant. SI Saisiama found one M -20 Pistol loaded with one round in the chamber and 7 rounds in its magazine. Assistant Commandant A. Agha unloaded the pistol and found a magazine inside it. Close to the bed on which the accused -appellant was lying a green Jacket was hung to a chair and in the pocket of that jacket one more magazine with 7 rounds of ammunition was also found. Then along with the arm and the ammunitions the party brought the accused -appellant to their battalion headquarters and after some interrogation took him to the Police Station which was at : about 10 P.M. in the same night and both the accused -appellant and the arm and ammunitions were handed over to the Officer -in -charge of the Police Station. SI Saisiama also lodged a complaint (Ext.1) to the Officer -in -Charge of the Police Station who seized the arm and the ammunitions vide seizure list Ext. 2. As said before, investigation was taken up and after investigation charge -sheet was submitted against the accused -appellant.