STATE OF H.P. Vs. PRADEEP KUMAR

JUDGEMENT

(1.) LEAVE to appeal is sought in this appeal by the State against the acquittal of the Respondent in Criminal case No. 64 -3 of 2009 decided on 4.12.2009 by the learned trial Court under Section 25 of the Arms Act.

(2.) HEARD and gone through the file of the learned trial Court.

(3.) RESPONDENT could not produce any license. Both these Desi kattas along with live cartridges were sealed on the spot with seal that produced the impression of English alphabet 'H' and were taken into possession vide memo Ext. PW -1/A.