GURBAX SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) GURBAX Singh was tried for offences punishable under Sections 4 and 5 of the Explosive Substances Act and Section 25 of the Arms Act. He was ultimately convicted and sentenced to undergo three years rigorous imprisonment and to pay a fine of Rs. 100/- and in default of payment of fine to further undergo 15 days rigorous imprisonment under sections 4 and 5 of the Explosive Substances Act on each count and two years rigorous imprisonment under Section 25 of the Arms Act. All the substantive sentences of imprisonment were ordered to run concurrently.

(2.) SUCCINCTLY , the prosecution case is that on 30.8.1982, SI Joginder Singh of CIA Staff, Bhatinda alongwith police party was proceeding towards village Bhopal. At the bus stand of village Bhopal, SI Joginder Singh received secret information against the appellant. The police party was then proceeding towards to the house of the accused. On the way, PW Zora Singh was associated at the canal minor bridge of village Ral. The accused was arrested and interrogated. He made disclosure statement that he had kept concealed a rusty hand grenade and eight live cartridges of Sten-gun in mud pot covered with cloth buried in the earth on the left corner of his house and offered to get the same recovered. In pursuance of his disclosure statement, he got recovered hand-grenade and eight cartridges. Two separate cases under Sections 4/5 of the Explosive Substances Act and Section 25 of the Arms Act were registered against the appellant.

(3.) THE learned counsel for the appellant has not been able to find fault with the conviction of the appellant. The learned trial Court has given cogent reasons for basing the conviction of the appellant. I do not find any ground to take a different view than the one taken by the learned trial Court. Therefore, the conviction of the appellant is confirmed.