SURJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This appeal is directed against the judgment dated 28.2.1994 vide which the court of Sessions Judge, Bathinda, convicted the appellant under Section 30 of the Arms Act (for short "the Act") and released him on probation under Section 4 of the Probation of Offenders Act, 1958.

(2.) The prosecution case is that during the investigation of a case under Section 302 IPC, one Major Singh, accused therein, got recovered a .12 bore double-barrel gun, with which he had committed the murder, from a heap of brickbats lying at the brick kiln, in pursuance of a disclosure statement made by him. The gun, it was further found, belonged to Surjit Singh appellant, who was its license-holder. Resultantly, the present case under Section 30 of the Act was registered against him for having parted with its possession, in violation of the rules and conditions of the license.

(3.) On completion of investigation, challan was filed against the appellant, and on receipt thereof, by way of commitment, the court of learned Sessions Judge completed the trial, convicted the appellant, and released him on probation. Feeling aggrieved with the verdict of conviction and sentence, the appellant has challenged the same in appeal.