PRADIP MAHTO Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) Both these revision applications arise out of the common judgment and order of conviction and sentence passed against the petitioners and, therefore, they have been heard together and are being disposed of by common judgment.

(3.) The petitioners of these revision applications have been convicted under Sections 25-A and 26 of the Arms Act and sentenced to undergo rigorous imprisonment for one and two years, respectively. In appeal, the judgment and order of conviction and sentence has been maintained.