JAGTAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present revision petition has been filed impugning the judgment dtd. 1/4/2008 passed by Additional Sessions Judge, Faridkot whereby the appeal filed against the judgment of conviction and order of sentence dtd. 15/11/2006 passed by Chief Judicial Magistrate, Faridkot has been dismissed.

(2.) The FIR in the present case came to be registered on 24/1/2003. The judgment of conviction was passed on 15/11/2006 by the Chief Judicial Magistrate, Faridkot. The Appeal filed against the order of conviction was dismissed on 1/4/2008 by the Additional Sessions Judge, Faridkot. The instant revision was filed on 7/5/2008 and has come up for final hearing now i.e. after a period of 22 years from the date of registration of the FIR.

(3.) The prosecution story in brief is that on 24/1/2003 ASI Rachhpal Singh along with ASI Chint Ram, HC Hira Singh, HC Nirmal Singh, and other police officials on government canter alongwith Satwant Singh Incharge CIA Staff, Faridkot, were present on the drain bridge in connection with a special Nakabandi. Darshan Singh SI/SHO P.S. Sadar, Faridkot alongwith HC Surinder Singh and other police officials and ASI Bachittar Singh alongwith other police officials of P.S Sadar, Kotkapura also came there. Some informant gave secret information to Satwant Singh Incharge CIA staff that Jagtar Singh accused along with four more persons were present in the Chhapri (pond) situated in the Bir Sikhanwala near Dera of Baba Kala Mahir and were making schemes to commit thefts and robberies. The incharge sent a ruqa to the Police Station Sadar, Faridkot for registration of the case. Thereafter the whole police party reached the place as disclosed in the secret information and formed separate parties. In the party of ASI Rachhpal Singh were HC Surinder Singh, HC Jagjit Singh and constable Gurjant Singh. When the police parties reached the chhapri, the persons present there ran in different directions out of whom the accused was apprehended by the police party of ASI Rachhpal Singh. On a personal search of the accused, from the right side dub of the pants of the accused one 315 bore country made double barrel pistol was recovered. On unloading the pistol two live rounds of 315 bore were recovered. From a further search of the accused currency notes of Rs.40.00 were also recovered from the right side dub of the pants worn by the accused. The Rough sketch of the pistol was prepared and the pistol and the six rounds of 315 bore were taken into possession after converting the same into parcels and sealed with seal bearing impression Rs.The currency notes were also taken into police possession. A Rough site plan of the place of recovery of the pistol was prepared. Statements of the witnesses were recorded. The accused was arrested. On return to the police station, the accused was lodged in the police lock up and the case property was deposited with the MHC. Sanction of the District Magistrate, Faridkot was obtained for prosecution against the accused under Sec. 25 of the Arms Act. After completion of the investigation challan against the accused was presented in Court.