UJAGAR SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal appeal under section 374 Cr.RC. is directed against the judgment dated 19.5.1987 passed by Additional Sessions Judge No. 1, Hanumangarh (hereinafter referred to as 'the trial court), whereby the trial court convicted the appellant for the offence under section 25(a) of The Arms Act, 1959 and sentenced him to undergo simple imprisonment for six months and a fine of Rs. 100/. In default of payment of fine to further undergo simple imprisonment for a period of 15 days. Being aggrieved by the impugned judgment of conviction and sentence, the appellant has preferred this appeal before this Court.

(2.) I have heard learned counsel for the appellant as well as the learned Public Prosecutor for the State.

(3.) On first information report Ex.P/6 lodged by PW. 2 Baldev Singh with Police Station, Tibi, District Sriganganagar, police proceeded with the investigation and after investigation, filed the charge-sheet against the appellant and six others for the offence under sections 307, 366, 147, 148 and 149 I.RC. and under section 27-25 (1-B)(a) of The Arms Act, 1959 (for short the Act').