SURENDRA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Though this appeal, the appellant Surendra Singh seeks to challenge the order dated 16.9.2000 passed by the Additional Sessions Judge No. 2, Jaipur City, Jaipur, by which the learned Additional Sessions Judge while acquitting the accused persons of the offence under Secs. 147, 336, 307, 307/149, 323 and 324/149 Penal Code has ordered for delivery of seized articles viz., gun, cartridges, cash and Belt to one of the accused Surendra Singh, the appellant before this court, after expiry of six months from the expiry of the period of limitation prescribed for appeal /revision.

(2.) I have heard learned counsel for the appellant and the learned Public Prosecutor.

(3.) The only contention of the learned counsel for the appellant is that all the accused including the present appellant have been acquitted of the offences charged with and since there is no appeal/revision against their acquittal and that the period of limitation for filing appeal/revision has already expired, the appellant who is having valid licence of the seized articles is lawfully entitled to have the possession of the same.