JASPAL SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This revision petition has been filed by the accused petitioner against the judgment dated 28-7-1990 passed by the learned Addl. Sessions Judge, No. 2, Sri Ganganagar in Criminal Appeal No. 8/90 by which he dismissed the appeal filed by the accused petitioner and confirmed the judgment and order dated 23-12-1989 passed by the learned Chief Judicial Magistrate, Sri Ganganagar in Criminal Case No. 397/86 by which the learned Magistrate convicted the accused petitioner for offence under Section 3/25 of the Arms Act and sentenced him to 1 years R.I. and a fine of Rs. 200.00 in default to further undergo 1 month's R.I.

(2.) It arises in the following circumstances: On 17-8-1986, five live cartridges were recovered from the possession of the accused petitioner and on the basis of said recovery, a case was registered against him.

(3.) After investigation police filed challan against the accused petitioner for offence under Section 25 of the Arms Act.