GURPREET SINGH @ PEETA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Gurpreest Singh @ Peeta accused has filed this revision petition assailing his conviction and sentence recorded by the courts below.

(2.) According to prosecution version, one 12 bore double barrel gun was recovered from the petitioner-accused, who had no permit or license for the same.

(3.) Learned Judicial Magistrate First Class, Moga vide judgment and order dated 19.05.2011 convicted the accused under Section 25(1)(b) of the Arms Act, 1959 and sentenced him to undergo rigorous imprisonment for six months and to pay fine of Rs.200/- and in default thereof, to undergo further rigorous imprisonment for one month. Appeal preferred by the accused has been dismissed by learned Additional Sessions Judge, Moga vide judgment dated 12.12.2011. Feeling aggrieved, the convict has filed the instant revision petition.