STATE OF HARYANA Vs. ANAND

JUDGEMENT

(1.) PROSECUTION case, in brief, is that on 6.4.1994 appellant Anand was arrested by Sub Inspector Satbir Singh in case FIR No. 51 dated 27.3.1994 under Sections 302, 353, 186, 187, 188 and 120-B of the Indian Penal Code and Sections 25 and 27 of the Arms Act. He was interrogated in the presence of Constable Baljeet Singh and one Vishnu Dutt. He made a disclosure statement, Ex. PC, that he had handed over the revolver of Assistant Sub Inspector Mohinder Singh to his co-accused Virender. He had kept concealed four live cartridges in the corner of his residential house. Accused Anand got the four live cartridges (Ex. P-1 to Ex. P-4) recovered from his house, as pointed out by him on 7.4.1994, in the presence of Sub Inspector Satbir Singh, Head Constable Ramphal and Bhagwana (PW-3).

(2.) PROSECUTION , to prove its case, brought into the witness box, Sub Inspector Maan Singh (PW-1), Assistant Sub Inspector Rajinder Singh (PW-2), Bhagwana (PW-3) and Sub Inspector Satbir Singh (PW-4).

(3.) WE have heard the learned counsel for the parties and perused the record with their assistance.