GURCHARAN SINGH ALIAS CHARNA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present revision is directed against the judgment of conviction and order of sentence dated 03.08.2004 passed by learned Judicial Magistrate 1st Class, Moga, whereby the petitioner was convicted and sentenced as under:- ...[VERNACULAR TEXT OMITTED]...

(2.) The appeal filed by the petitioner was dismissed by learned Additional Sessions Judge, Moga, vide judgment dated 07.03.2007.

(3.) Relevant facts of the case; that on 10.9.2001, Jasbir Singh, Sub Inspector alongwith other police officials were on patrolling duty in the area of Village Jhandeana Sharki to Nathuwala Jadid and the petitioner was intercepted. On seeing the police party, the petitioner tried to retrieve his steps and on suspicion he was apprehended. On his personal search, a .12 bore countrymade pistol along with two live cartridges were recovered from him and the petitioner could not produce any license for having possession of the same. The said pistol along with live cartridges were converted into parcel and were taken into police custody.