KIMA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Accused Kima Singh has filed this appeal impugning his conviction and sentence ordered by learned Additional Sessions Judge, Bathinda vide judgment and order dated 06.03.2003 thereby convicting the accused-appellant under Section 25 of the Arms Act, 1959 and sentencing him to undergo rigorous imprisonment for one year and to pay fine of Rs. 500/- and in default thereof, to undergo further rigorous imprisonment for three months.

(2.) Prosecution case in brief is that the accused was arrested on 12.01.2001 in FIR No. 3 dated 04.01.2001 under Sections 307 and 120-B IPC of Police Station Maur. The accused on 14.01.2001 made disclosure statement and got recovered one country made pistol and two live cartridges. On competition of investigation, police presented report under Section 173 of the Code of Criminal Procedure (in short, 'Cr. P. C.') for prosecution of the accused under Section 25 of the Arms Act, 1959.

(3.) Charge under Section 25 of the Arms Act, 1959 was framed against the accused. He pleaded not guilty and claimed trial.