HET RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) Both the above referred appeals are being disposed of through this common judgment passed in Crl. Appeal No. 151-SB of 1999, since the same have been preferred against the judgment dated 27/28.1.1999 rendered by the learned Additional Sessions Judge, Hisar, convicting and sentencing the Appellants to undergo rigorous imprisonment for six months under Sections 30 and 25 respectively of the Arms Act.

(2.) In nutshell, the case of the prosecution is that on 16.6.1996 one Narsi was shot dead by Krishan and others, in relation to which case FIR No. 119 dated 18.6.1996 was registered and during investigation thereof, DBBL gun, used in the murder was recovered from the Appellant Krishan on 21.6.1996 and was taken into police possession. The said licensed DBBL gun was found ownership of Appellant Het Ram and hence both of them were booked in consequently registered FIR No. 121 dated 21.6.1996 for the offences under Sections 25 and 30 respectively of the Arms Act.

(3.) After presentation of challan, both of them were charge sheeted under the aforesaid Sections and on conclusion of the trial, both of them were held guilty and sentenced in the manner indicated above. Hence, these appeals.