PASSI ALIAS PARKASH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS criminal revision emanates from the judgment dated 6.10.1988 passed by Additional Sessions Judge, Sirsa whereby he dismissed the appeal of the petitioner. The petitioner was convicted under Section 25 of the Arms Act by the Additional Chief Judicial Magistrate, Sirsa and sentenced to undergo six months rigorous imprisonment and to pay a fine of Rs. 500/- and in default of payment of fine, to undergo further 30 days rigorous imprisonment.

(2.) DIS -satisfied with his conviction and sentence as noticed earlier, the petitioner has filed this criminal revision in this Court.

(3.) AFTER the conclusion of the prosecution evidence, the statement of the petitioner under Section 313 Cr.P.C. was recorded. He denied all the incriminating allegations against him and took up a stand that he has been falsely implicated in this case at the instance of his neighbour Kundan Singh with whom he had a dispute.