SARABJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE challenge in the present appeal is to the order passed by the Sessions Judge, Sangrur convicting Sarabjit Singh under Section 25 of the Arms Act (hereinafter referred to as the Act).

(2.) THE present appellant was also charged for offence under Section 302 of the Indian Penal Code. Vide separate order in Criminal Appeal No. 439-DB of 1998, the appellant has been acquitted of charge under Section 302 of the Indian Penal Code. However, the matter regarding conviction of the appellant under Section 25 of the Arms Act is still required to be examined.

(3.) PROSECUTION examined Chander Hans Armour PW1, Hurbax Kaur, Clerk in the office of District Magistrate, Sangrur, PW2, ASI Jasbir Singh PW3 and SI Rajinder Singh, Investigating Officer, PW4.