SUDAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) The appellant long with three other was involved in case F.I.R. No 50 of 1986 dated 5.2.1986 under Section 392/397 I.P.C. of police station N.I.T. Faridabad. During the investigation of the case a raid was made on the night of 14.2.1986 and 15.2.1986 in the area near Jhuggis and from one of the Jhuggis, the appellant and three others were apprehended and from the possession of the present appellant, three live cartridges of. 12 bore were recovered. A ruqa Exhibit PB was sent and F.I.R. Exhibit PB/1 was registered under Section 25 of the Arms Act.

(2.) After investigation a report under Section 173 of the Code of Criminal Procedure, was recorded and sent to the Iaqa Magistrate and a charge was framed for the said offence. During trial A.S.I. Raj Pal was examined. Cartridges as having been taken into possession vide memo Exhibit PA. Rough site plan Exhibit PC with marginal notes was also proved.

(3.) After close of the prosecution evidence, the appellant was examined under Section 313 of the Code of Criminal Procedure and he pleaded his innocence. No evidence in defence was led.