RANJEET RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned APP for the State.

(2.) The petitioner has moved the Court against the order dated 15.05.2018 passed by the Additional Sessions Judge, 7th, Begusarai in Cr. Appeal No. 87 of 2010 by which the judgment and order of conviction and sentence dated 29.06.2010 passed by the Judicial Magistrate, 1st Class, Begusarai in Trial No. 680 of 2010/GR No. 2558 of 2005, corresponding to Bachhwara PS Case No. 102 of 2005, has been upheld.

(3.) The petitioner is alleged to have been apprehended with a countrymade pistol and one live cartridge. Upon trial, he was convicted under Sections 25 (1-B) (a) and 26 of The Arms Act, 1959 (hereinafter referred to as the 'Act') and sentenced to undergo 18 months imprisonment and rupees three thousand fine under each section and in default to undergo imprisonment for one month each.