SURESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present appeal has been filed by appellant-Suresh Kumar challenging the judgment of conviction dated 14.11.2002 and order of sentence dated 16.11.2002, passed by learned Additional Sessions Judge (Ad hoc), Karnal whereby he was convicted and sentenced as under:-

(2.) The facts of the case, as noted down in the impugned judgment dated 14.11.2002/16.11.2002 passed by learned trial Court are as under:

(3.) On presentation of challan against accused-appellant, copies of challan and other documents were supplied to him under Section 207 Cr.P.C. Finding prima facie case, the accused-appellant was charge-sheeted under Sections 302 IPC and 25 of the Arms Act, to which he pleaded not guilty and claimed trial.