HARI SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) HARI Singh son of Chuhar Singh was charged under Section 29 of the Arms Act (in short to be called the Act) for handing over his licensed rifle .315 bore to his son Kaka Singh alias Balwinder Singh, knowing well that the latter was not entitled to possess the same. Vide the impugned judgment dated December 18, 1995, he stands the convicted by learned Additional Sessions Judge, Sangrur and has been sentenced to undergo rigorous imprisonment for one year. Hence this appeal.

(2.) IT is worth mentioning that the appellant alongwith his son Kaka Singh and other co-accused was also booked in the main case (FIR No. 152 dated 27.10.1988, under Sections 302/307/364/394/201 read with Section 34 and Sections 25/27/54 of the Arms Act IPC, police station Malerkotla), for commission of the murder of Rajinder Singh and Sadhu Singh. He was, however, acquitted in the said case, whereas his co-accused were convicted. Kaka Singh also stands convicted under Section 27 of the Arms Act. The appeal filed by the co-accused in the main case also stands decided by us vide separate judgment of even date.

(3.) IN order to connect the appellant with the offence, the prosecution has examined two witnesses;