RANVEER SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant revision petition has been preferred by the petitioner Ranveer Singh s/o Bhagirath, b/c Jat r/o Manniwali , Tehsil Sadulshahar, District Sriganganagar, against the judgment dated 19.03.2009 passed by the learned Addl.Sessions Judge No.1, Sriganganagar in Cri.Appeal No.50/2008 whereby the learned Addl.Sessions Judge dismissed the appeal filed by the petitioner and confirmed the order dated 20.09.2007 passed by the learned Judicial Magistrate 1st Class, Sadulshahar, District Sriganganagar, in Cri.Case No.340/2005, by which the learned Judicial Magistrate convicted the accused petitioner for the offence under section 3/25 (1 B)(a) of the Indian Arms Act, to 2 years' rigorous imprisonment and a fine of Rs. 500/- and in default of payment of fine, to further undergo two months' simple imprisonment.

(2.) The brief facts of the case giving rise to the present revision petition are that on 10.08.2005 Pramod Kumar, Station House Officer, Sadulshahar received a message that Raghuveer and Ranveer who are brothers, are doing the business of opium and smack and presently they are at home and within an hour or two, they will go out for supplying the same. On receiving this message , the SHO and his team along with two independent motbirs, reached the house of the accused and on search one pistol of 12 bore and 18 live cartridges were recovered from the accused for which he did not have any licence. After usual investigation, the SHO , Police Station Sadulshahar submitted the challan against the accused and charges were framed and the trial of the case began.

(3.) During the trial, the prosecution examined as many as 10 witnesses, and the statement of the accused was recorded under section 313 Cr.P.C. No witness was examined in defence. After conclusion of the trial, the learned Judicial Magistrate 1st Class, Sadulshahar, by his order dated 20.09.2007, convicted the accused petitioner as stated above.