SATISH @ KARUA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present criminal revision petition under Sec. 397 read with Sec. 401 Cr.P.C. is directed against the judgment dtd. 20/10/2023 passed by the learned Additional Sessions Judge (Women Atrocity Cases), Bharatpur in Criminal Appeal No. 15/2020 (CIS No. 68/2020), dismissing the appeal preferred against the judgment dtd. 3/2/2020 passed by the learned Additional Judicial Magistrate No. 4, Bharatpur in Criminal Case No. 205/2017 (CIS No. 2266/2017), whereby, he was convicted for the offences under Sec. 3/25 of the Arms Act and sentenced to undergo three years' simple imprisonment alongwith a fine of Rs.5000.00 and in default of payment of which, he was further ordered to undergo 6 months' simple imprisonment.

(2.) Brief facts of the case are that complainant Asharam, S.I., Police Station Chiksana submitted a report at the Police Station Chiksana. On the aforesaid report, an FIR No. 233/2017 was registered and after usual investigation, challan under Sec. 3/25 of the Arms Act was filed against the present petitioner.

(3.) The Learned Magistrate framed charges against the petitioner for the above offences and upon denial of guilt by him, commenced the trial. During the course of trial, the prosecution in order to prove the offences, examined as many as 9 witnesses and exhibited 12 documents. The accused, upon being confronted with the prosecution allegations, in his statement under Sec. 313 Cr.P.C., denied the allegations and claimed to be innocent. Then, after hearing the learned Public Prosecutor and the learned Defence Counsel and upon meticulous appreciation of the evidence, learned Trial Court convicted the accused for the offences under Sec. 3/25 of the Arms Act vide judgment dtd. 3/2/2020. Aggrieved by the judgment of conviction, he preferred an appeal, which was dismissed by the learned Appellate Court vide judgment dtd. 20/10/2023 affirming the judgment passed by the Trial Court. Hence, this revision petition is filed before this Court.