SARYUG SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present Criminal Revision petition has been preferred by the petitioner against the impugned judgment dtd. 6/10/2018 passed by learned Fast Track Court No. 1, Nalanda at Bihar Sharif in Criminal Appeal No. 091 of 2011 whereby the conviction of the petitioner under Sec. 25(1-B)(a) and 26(1) of the Arms Act was upheld but sentence was modified.

(2.) The factual background of the case is that on written report of Officer-in-Charge, Asthawan Police Station, Nalanda, Asthawan P.S. Case No. 62 of 2004 was registered on 17/3/2004 for the offence punishable under Ss. 25(1-B)(a) and 26(ii) of the Arms Act against the sole accused Saryug Singh who is petitioner herein.

(3.) After investigation, charge sheet was submitted against the petitioner and, thereafter, after taking cognizance, charge was framed and trial was conducted.