RAM NARAYAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) On country made revolver with certain cartridge alleged to have been recovered from the field of the accused- petitioner on 13.6.1995. A case under Sec. 3/25 of the Arms Act was registered against him.

(2.) The trial court, while convicting the accused- petitioner for the above offence, awarded sentence of the one year Simple Imprisonment with Rs. 200.00 as fine vide order dated 7.12.2000. Though an appeal has been filed against the order of conviction, however, the same was also dismissed by the appellant court vide order dated 5.11.2001. Both the orders, passed by the courts below, are under challenge in the present revision petition.

(3.) After hearing learned counsel for the parties, I have carefully gone through the orders impugned and also the record of the trial court.