MAKHAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This appeal is filed by the accused-appellant challenging the judgment dated 5.9.1986 passed by Additional Sessions Judge No. 2, Hanumangarh in Sessions Case No. 3/84, convicting the accused appellant under Sec. 25 of the Indian Arms Act and sentencing him to suffer S.I. for one year on the grounds mentioned in the memo of appeal as also verbally canvassed before me.

(2.) With the assistance of the learned counsel for the accused-appellant and learned Public Prosecutor, I have scrutinised the evidence of record and re-appreciated evidence on record.

(3.) On re-appreciation of the evidence, I find that the offence under Sec. 25 of the Indian Arms Act is made out. The accused person is on bail for last about 14 years. To put him back in jail after appellant led peaceful life of ordinary citizen, would be rather unjust.