SURINDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE appellant after having been convicted and sentenced for offence punishable under Section 25 Arms Act in case bearing FIR No.294 dated 26.06.1999 registered at Police Station City Panipat, has come up in appeal before this Court.

(2.) BRIEFLY stated, the case of the prosecution is that the appellant was apprehended at Octroi Post, Barsat Road on 26.06.1999 by police party headed by Inspector Karan Singh PW -6 of Police Station City Panipat and a country made pistol of 315 bore with one cartridge was recovered from his possession. Rough sketch of the pistol Exhibit PD was prepared and pistol along with cartridge were taken into possession vide recovery memo Exhibit PE. The pistol was got tested from HC Surinder Singh, Assistant Armourer, who found the same in working order. After completion of investigation, challan was presented in the Court of Chief Judicial Magistrate, Panipat. As the appellant was also an accused in a case bearing FIR No.291 of 1999 registered under Sections 302 and 392, this case was also committed to the Court of Sessions by the Chief Judicial Magistrate, Panipat vide order dated 13.11.1999.

(3.) THE appellant was chargesheeted for offence under Section 25 Arms Act, to which he pleaded not guilty.