TEJENDRA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This revision petition has been filed by the accused petitioner against the judgment dated 28.8.93 passed by the learned Additional Sessions Judge No. 1, Sri Ganganagar camp Sri Karanpur in criminal appeal No. 77/91 by which he dismissed the appeal filed by the accused petitioner and confirmed the judgment and order dated 6.9.91 passed by the learned Judicial Magistrate, First Class, Padampur in Criminal regular Case No. 193/85 by which the learned Magistrate convicted the petitioner for offence under Sec. 25(1b)(a) of the Arms Ant and sentenced him to him to 1 year's S.I. and a fine of Rs. 50.00 in ,default to further undergo 1 month's S.I.

(2.) Brief facts of the case are that petitioner was arrested in connection with FIR No. 92/84 in Police Station Kesrisinghpur in some other case and during the arrest in that case, the accused petitioner gave information 3.10.84 in respect of having a revolver of 38 bore and in consequence of that information, a revolver was recovered and a case was registered against the accused petitioner under the provisions of the Arms

(3.) The charges under Sec. 25(1)(a) and 25(1-B)(a) of the Arms Act were framed against the petitioner and after conclusion of the trial, the learned trial Magistrate vide his judgment and order dated 6.9.91 convicted the accused petitioner for offence under Sec. 25(1-B)(a) of the Arms Act and sentenced him as stated above.