TARSEM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER has filed the instant revision to challenge concurrent findings of conviction and sentence recorded by both the Courts below holding the petitioner guilty of offence under Section 25 of the Arms Act, 1959 (for short 'the Act'). Petitioner was found in possession of one 12 bore gun and five live cartridges of the same bore.

(2.) THE facts in brief are that on 27.05.2006, police party headed by ASI Paramjit Singh apprehended the petitioner in the area of village Darapur during patrolling and recovered. 12 bore gun from his possession. On personal search of petitioner, 5 live cartridges were also recovered from the right pocket of his Kurta. Petitioner could not show any licence for keeping the weapon and live cartridges. On receipt of sanction from the District Magistrate to prosecute the petitioner and completion of investigation, challan against the petitioner was presented in the Court.

(3.) WHEN the instant petition was listed on 04.02.2014, learned counsel for the petitioner did not challenge the conviction of petitioner on merits and confined his arguments only qua the quantum of sentence. Even the plea of the petitioner was that he was holding the licenced weapon of his mother. Therefore, the instant revision on merits to challenge conviction is dismissed.