LEKH RAJ Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Lekh Raj appellant was convicted under section 25 of the Arms Act and sentenced to rigorous imprisonment for six months and to pay a fine of Rs. 100.00 or in default of payment of fine to undergo R.I. for further one month by Additional Sessions Judge, Gurdaspur, vide his judgment dated 8/2/1990. He has come up in appeal against the aforesaid conviction and sentence.

(2.) The prosecution case in brief is that on 27/12/1988 Lekh Raj accused-appellant was arrested for murdering Sudesh Rani wife of Kulwant Singh. ASI Santokh Singh conducted personal search of Lekh Raj and recovered dagger Exhibit P.1 from the pocket of the pants worn by the accused. Rough sketch of the dagger was prepared and it was taken into possession.

(3.) The prosecution examined ASI Santokh Singh (PW1) and H.C. Partap Singh (P.W. 2) to prove the case.