MAJOR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Tersely, the facts & evidence, unfolded during the course of trial, culminating in the commencement, relevant for deciding the instant revision petition and emanating from the record, are that on 2.4.1997, petitioner-convict Major Singh son of Hardwari Lal was found in possession of one pistol without any valid permit or licence. On the basis of aforesaid recovery, a criminal case was registered against him, by virtue of FIR, bearing No.228 dated 2.4.1997, on accusation of having committed an offence punishable under Section 25 of the Indian Arms Act, 1959 (hereinafter to be referred as "the Act") by the police of Police Station City Kaithal.

(2.) After the completion of investigation, the police submitted the final police report (challan) and consequently, the trial Court framed the charge against the petitioner-convict to face the trial of indicated offence and the case was slated for evidence of the prosecution.

(3.) The prosecution, in order to substantiate the charge framed against the petitioner-convict, examined PW1 C.Karnail Singh, PW2 HC Dhoop Singh, PW3 HC Multan Singh, PW4 HC Chander Singh, PW5 Subhash Chander, Reader to District Magistrate, Kaithal, PW6 Inspector Sumer Chand and PW7 ASI Ram Chander in oral evidence, besides tendering test report (Ex.PA), seizure memo (Ex.PB), FIR (Ex.PW4/A), endorsement (Ex.PW4/B), sanction order (Ex.PW5/A) and site plan (Ex.PW6/A) in documentary evidence.