CHHOTU RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present revision petition has been filed against judgment dated 03.01.2013 rendered by learned Sessions Judge, Fatehabad dismissing appeal filed by petitioner-accused against judgment of conviction dated 05.01.2011 and order of sentence dated 06.01.2011 passed by learned Judicial Magistrate First Class, Fatehabad vide which petitioner-accused was convicted for offence under Section 25 of the Arms Act, 1959 and sentenced to undergo rigorous imprisonment for one year and to pay fine of Rs. 500/- and in default of payment of fine to further undergo simple imprisonment for one month.

(2.) I have heard learned counsel for the parties and have gone through both the judgments rendered by learned courts below.

(3.) Briefly stated, on 6.1.2011 petitioner-accused was apprehended by the police party while on checking duty and on search one country-made pistol .32 bore was recovered from the possession of petitioner.