SATTAN MAHTO Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The application has been filed for setting aside the judgment dated 11.10.2018 passed by the Additional Sessions Judge, 8th, Gopalganj, in Criminal Appeal No. 109 of 2016 (Registration No. 109 of 2016) by which the judgment and order of conviction and sentence dated 03.08.2016 passed by the Additional Chief Judicial Magistrate, III, Gopalganj, in G.R. No. 3670 of 2015/Registration No. 5288 of 2016/Trial No. 2087 of 2016 arising out of Baikunthpur P.S. Case No. 196 of 2015, has been upheld.

(3.) There was recovery of spirit, steel barrels, and six empty drums from the courtyard and door of the appellant and country made pistol was recovered from his house kept under the bed in the room, for which a case was registered under Sections 420, 272, 273 Penal Code, 1860 47-A of the Excise Act and 25(1-B)(a), 26(1) of the Arms Act.