PARAMJIT SINGH @ POLA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The instant revision has been filed by the petitioner against the concurrent findings of his conviction recorded by the courts below under Section 25 of the Arms Act, 1959 (for short to be referred to as 'the Act'). The trial Court awarded him the sentence to undergo rigorous imprisonment for three years and to pay fine of Rs. 1000/-, in default of payment of fine to further undergo rigorous imprisonment for one month. The aforesaid sentence has also been upheld in appeal.

(2.) After arguing for sometime, learned counsel for the petitioner has confined his arguments only on the quantum of sentence and that was obviously because of the limited scope of interference in the findings of courts below in exercise of revisional jurisdiction unless there is misreading of evidence or any material available has been ignored or further if the findings are perverse. Nothing of the kind has been pointed out.

(3.) For the purpose of quantum of sentence, it would be necessary to briefly describe the facts of the case.