AJAYA KUMAR SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS Revision application has been filed against the judgment and order dated 16.7.98, passed by the Additional Sessions Judge, Begusarai in Cr. Appeal No. 136 of 1993/26/94; by which the learned court below has confirmed the conviction and sentence, passed by the Judicial Magistrate, 1st Class, Begusarai in Case no. 1212/88 Tr. No. 88 of 1993.

(2.) THE petitioner was convicted under Sections 25 (1 -B) and 26 of the Arms Act, and was sentenced to undergo rigorous imprisonment for one year each under both the counts. However, the sentences were ordered to run concurrently.

(3.) THE prosecution in support of its case, examined altogether six witnesses and one court witness was examined P.W. 1 is Sayed Wasmul Haque, the informant himself, P.W. 2 is Ramagya Rai, P.W. 3 is Ramchandra Thakur, P.W. A is Anil Kumar Sah, P.W. 5 Janam Ram, P.W. 6 is Ramji Prasad who is a formal witness and P.W. 7 is Tribhuwan Prasad Singh.