STATE OF JAMMU AND KASHMIR Vs. BALKAR SINGH

JUDGEMENT

(1.) On consensus of the Learned Counsel for the parties the appeal is taken up for final disposal.

(2.) This is an acquittal appeal directed against the judgment of Learned Sessions Judge Jammu dated 22nd February 2006 in case titled State v. Balkar Singh and Ors. (File No. 95/Sessions) under Section 3 EAO and Section 7/25 Arms Act. The appeal arises in the following circumstances:

(3.) The respondents were charged for commission of offence punishable under Section 3 EAO and 7/25 Arms Act. The respondents/accused denied the charge leaving no option for the prosecution but to adduce evidence in support of the charge. The prosecution accordingly examined the witnesses listed in the charge sheet.