BINDESHWARI DUSADH AND ANR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellants and learned counsel for the State.

(2.) Appellant no. 1, Bindeshwari Dusadh has been convicted for offence under Section 26 (1) of the Arms and sentenced to undergo rigorous imprisonment for two years and appellant no. 2 Rajendra Choudhary has been convicted for offence under Section 26(2) of the Arms Act and sentenced to undergo rigorous imprisonment for five years.

(3.) The prosecution case is that in special drive, a loaded revolver with five cartridges was recovered from the possession of Bindeshwari Dusadh and from the house of Sheo Pujan Choudhary, father of Rajendra Choudhary several parts of fire arms including barrel, cheni for cutting of iron was recovered under raid.