KAPILDEO THAKUR Vs. STATE OF BIHAR

JUDGEMENT

(1.) By this appeal, appellant/convicted accused, Kapildeo Thakur is challenging the Judgment and order dtd. 15/9/2017 and 20/9/2017 passed by the learned Sessions Judge, Munger in Sessions Trial No. 228 of 2016 between the parties, thereby convicting him of the offences punishable under Ss. 25(1-B)a r/w 35, 25(1-AA) r/w 35 and 26 r/w 35 of the Arms Act, 1959. For the offence punishable under Ss. 25(1-B)a r/w 35 of the Arms Act, he is sentenced to suffer rigorous imprisonment of five years apart from imposition of fine of Rs.10,000.00 and default sentence of simple imprisonment for three months. For the offence punishable under Ss. 25(1-AA) r/w 35 of the Arms Act, the appellant is sentenced to suffer rigorous imprisonment for ten years apart from imposition of fine of Rs.50,000.00 and default sentence of simple imprisonment for six months. For the offence punishable under Ss. 26 r/w 35 of the Arms Act, he is sentenced to suffer rigorous imprisonment for seven years apart from imposition of fine of Rs.10,000.00 and default sentence of simple imprisonment for three months. Substantive sentences are directed to run concurrently by the learned trial court. For the sake of convenience, the appellant shall be referred to in his original capacity as "an accused".

(2.) Facts leading to the prosecution of the accused projected from the police report can be summarized thus:-

(3.) After hearing the parties, by the impugned Judgment and order, the learned trial court was pleased to convict the accused and to sentence him as indicted in the opening para of this Judgment.