RAMANDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Challenged in the present revision is the judgment dated 17.9.2015, passed by the learned Additional Sessions Judge, SAS Nagar, Mohali affirming the judgment and order dated 27.1.2015, passed by the learned Chief Judicial Magistrate, SAS Nagar, Mohali, vide which the present revisionist/ petitioner was convicted under Sec. 25 of the Arms Act, 1959 for keeping in his possession one. 38 bore revolver, which is prohibited bore weapon, along with 4 live cartridges and was sentenced to undergo RI for five years. The period already spent by the convict was ordered to be set off against the substantive sentence. The revolver and the cartridges were ordered to be forfeited to the State and be disposed of.

(2.) The facts of the case so far necessary for the disposal of the present revision are that on 19.12.2007, ASI Charan Singh was present near T -point at Mohali Club, Phase 11, Mohali in connection with investigation of FIR No. 206 dated 11.12.2007 under Sec. 336 read with Sec. 34 IPC and had recovered .22 bore pistol from the accused -petitioner. Magazine of the same was unloaded and 6 live cartridges were recovered. The same were taken into possession.

(3.) During the investigation of the said case pertains to FIR No. 206 of 2007, the police obtained the remand of the accused. During interrogation, the accused suffered disclosure statement that he has kept concealed .38 bore Webly Scot, Birmingham, Made in England, revolver No. 7611 along with 4 cartridges of .38 bore, 57 catridges of .22 bore and 2 empties of .22 bore and 2 empties of .22 bore in his house and can get the same recovered. In pursuance to the said statement, the accused got recovered the said revolver and cartridges. The same were taken into possession. On this present FIR No. 211 dated 19.12.2007 under Sec. 25/54/59 of the Arms Act was registered at police Station Phase 8, Mohali.