BALWANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Balwant Singh son of Pala Singh, aged 51 years, was convicted by Chief Judicial Magistrate, Faridkot, for having kept in his possession one country made pistol and two cartridges on 12-3-1986 within the revenue limits of village Wara Daraka and sentenced to undergo rigorous imprisonment for six months as well as to pay a fine of Rs. 100/- and in default or payment of fine he was directed to further undergo rigorous imprisonment for 7 days vide his order dated 24.10.1987. Appeal preferred by him was dismissed by Additional Sessions Judge, Faridkot on 4-2-1988 and the appellant who was present at the time of pronouncement of the judgment was directed to be taken into custody on the same day. The said order of the Additional Sessions Judge has been impugned by petitioner Balwant Singh through present revision petition.

(2.) I do not see any illegality, impropriety or incorrectness in the judgments of the Courts below and none could either be pointed out by the learned counsel for the revision petitioner. In fact the revision petition was admitted for the purposes of sentence only. Counsel for the petitioner has prayed for reduction in sentence. The facts narrated in the judgment of the trial Court made it clear that on personal search of the petitioner, .12 bore country made pistol was recovered from the loin folds of his Chadra, which was not loaded and two live cartridges were recovered from the front pocket of his shirt. Irrespective of the fact whether a person is likely to keep cartridges in front pocket of his shirt, particularly when the pistol was not found loaded and the petitioner is above 50 years in age, I am of the opinion that sentence of four months rigorous imprisonment shall meet the ends of justice. Sentence of imprisonment of the petitioner is reduced accordingly. But for this modification in sentence of imprisonment alone, I see no merit in the instant revision petition and the same is dismissed.