HARMEET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) APPELLANT -Harmeet Singh has filed this appeal challenging the judgment dated 27.01.2004 passed by Additional Sessions Judge (Adhoc), Fast Track Court, Ludhiana, vide which the appellant was convicted under Section 25 of the Arms Act and sentenced to undergo rigorous imprisonment for one year and to pay a fine of Rs.1,000/ - and in default of payment of fine to further undergo rigorous imprisonment for three months.

(2.) BRIEFLY the facts of the case are that on 07.01.2001, ASI Diwan Singh received wireless message from S.H.O., P.S. Jagraon, that the accused -Harmeet Singh along with another person were present near Drain Bridge of village Sohian being armed with deadly weapons and were preparing to commit dacoity. On receipt of the information, Inspector Baldev Singh constituted different police parties and conducted raid at different places and apprehended the accused -Harmeet Singh and his co -accused.

(3.) THE accused -Harmeet Singh was arrested and from his personal search .315 bore rifle was recovered along with one belt having 12 live cartridges. Four live cartridges were also loaded in the rifle. The .315 bore rifle along with live cartridges were taken into possession and were sealed bearing impression DS. The accused was challaned under Section 399/402 IPC as well as under Section 25 of the Arms Act.