GAFOOR KHAN Vs. STATE OF H.P.

JUDGEMENT

(1.) This appeal arises out of the judgment of conviction recorded by the learned Additional Sessions Judge, Sirmaur District at Nahan, dated 14-16th January, 1999.

(2.) It appears, appellant Gafoor Khan, hereinafter referred to as the "accused", was trie for offences punishable under Section 307 of the Indian Penal Code and 27 of the Indian Arms Act.

(3.) Briefly stated prosecution case was :