ARUN SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Both the appeals, viz. Cr. Appeal (SJ) No. 332 of 2017 and Cr. Appeal (SJ) No. 89 of 2017 have been heard together and are being disposed of by this common judgment.

(2.) The appellants/Ganga Sagar Singh and Arun Singh have been convicted for the offences punishable under Sections 25(1-B)(a), 25(1-AA) and 26(1) and (2) of the Arms Act, 1959 (in short "the Act") by judgment dated 07.12.2016, passed by the learned 5th Additional Sessions Judge, Munger in Sessions Trial No. 322 of 2015, arising out of Munger Muffasil P.S. Case No. 60 of 2014, and by order dated 08.12.2016, they have been sentenced to undergo rigorous imprisonment for 3 years, to pay a fine of Rs. 5,000/- for the offence under Section 25 (1-B)(a) of the Act and rigorous imprisonment for 7 years each and to pay a fine of Rs. 10,000/- each for the offences under Sections 25 (1-AA) and 26(1) and (2) of the Act. In the event of non-payment of the total amount of fine of Rs. 35,000/-, the appellants have been directed to suffer further simple imprisonment for 5 years.

(3.) The appellant/Ganga Sagar Singh (Cr. Appeal (SJ) No. 332 of 2017) was found to be in possession of a bag containing three country made pistols. From the possession of the appellant/Arun Singh (Cr. Appeal (SJ) No. 89 of 2017), Rs. 10,000/- was recovered.