GURMEJ Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS is an appeal against the judgment and Order dated 18 -9 -2000 passed by the Additional Sessions Judge, Sonepat, convicting the accused appellant under Section 25 of the Arms Act and sentencing him to undergo R.I. for 2 years and 6 months and to pay a fine of Rs. 10,000/ - and in default of payment of fine to undergo further RI for 6 months. Notice of motion was issued to A.G. Haryana.

(2.) I have heard the learned counsel for the parties and have perused the record. The accused appellant was tried for the offences under Section 392 read with Section 397 IPC besides Section 25 of the Arms Act. Vide judgment dated 18 -9 -2000, accused appellant was acquitted of the charges under Section 392, 397 IPC, but was convicted for the offence under Section 25 of the Arms Act and was sentenced as aforesaid vide order dated 20 -9 -2000.

(3.) LEARNED counsel for the appellant has submitted at the Bar that he is not pressing the appeal on merits and that he will argue on the question of sentence.