BHOLA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Assailing the prosecution version and its evidence in entirety, appellant-convict Bhola Singh son of Som Nath (for brevity "the appellant") has preferred the instant appeal to challenge the impugned judgment of conviction and order of sentence dated 14.5.2001, by virtue of which, he was convicted and sentenced to undergo rigorous imprisonment for a period of three years, to pay a fine of Rs. 1000/- and in default thereof to further undergo simple imprisonment for a period of six months for the commission of an offence punishable under section 25 of the Arms Act by the trial Court of Addl. Sessions Judge.

(2.) The crux of the facts and evidence, unfolded during the course of trial, culminating in the commencement, relevant for disposal of the present appeal and emanating from the record, as claimed by the prosecution, is that on 3.1.1996, appellant was arrested from Chandigarh.

(3.) After completion of the investigation, the final police report (challan) was submitted by the police against the appellant. Since the main case u/s 307/34 IPC was triable by the Court of Session, so, the instant case arising out of the same incident was also committed to it for trial of indicated offence.