DHARAMVIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Dharamvir, a resident of Ballah stands convicted under Section 25 of the Arms Act and has been sentenced to one year's rigorous imprisonment by the learned Additional Sessions Judge, Karnal, on November 2, 1985. He appeals.

(2.) The prosecution case in short is that during the investigation of the case in F.I.R. No. 111 dated 8-5-1985 registered at Police Station, Gharaunda under Section 307, Indian Penal Code, recorded at the instance of Sudesh Bala, Dharamvir accused was arrested by the police on 12-5-1985. On interrogation by Rameshwar Dutt, Assistant Sub-Inspector, the accused suffered disclosure statement leading to the recovery of a spring knife (Ex.1 3) from the specified place of concealment in the presence of Ram Singh and Constable Hargian. The accused had no permit to keep the said knife and as such a case under Section 25 of the Arms Act was got registered against him in the said Police Station. After necessary investigation, the accused was challaned and sent up for trial.

(3.) The prosecution examined Ram Singh PW.1 and Rameshwar Dutt, Assistant Sub-Inspector PW. 2 in support of its case. The accused denied the prosecution allegations and pleaded false implication in the case but led no evidence in defence.