KHAJAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The conspectus of the facts & evidence, unfolded during the course of trial, culminating in the commencement, relevant for deciding the instant appeal and emanating from the record, is that having completed all the codal formalities of trial and taking into consideration the entire oral as well as documentary evidence on record, the appellant-convict was convicted & sentenced in a case registered against him, vide FIR No.116 dated 14.4.2012 by the police of Police Station Sadar, Palwal, to undergo rigorous imprisonment (for brevity "RI") for a period of three years, to pay a fine of Rs. 10,000/- and in default thereof, to further undergo RI for a period of six months for the commission of an offence punishable u/s 25 of The Arms Act, by way of impugned judgment of conviction and order of sentence dated 10.1.2014 by the trial Court.

(2.) Aggrieved thereby, the appellant-convict has preferred the present appeal to challenge the impugned judgment of conviction and order of sentence of trial Court in this court.

(3.) At the very outset, the learned counsel has fairly acknowledged that he will not be in a position to contest the conviction of the appellantconvict, in view of the oral as well as documentary evidence brought on record by the prosecution. He has no argument/material/ground, much less cogent, to assail the prosecution version and evidence. Since no other legal infirmity has been pointed out by the learned counsel for the appellantconvict, so, the impugned judgment of conviction and order of sentence of fine are hereby maintained.