RAMNARAYAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This revision petition has been filed by the petitioner against the judgment dated 29.10.2001 passed by Addl. Sessions Judge, Bandikui, District Dausa in Cr. Appeal No. 2/2001, whereby he dismissed the appeal filed by the petitioner and affirmed the judgment dated 7.12.2000 passed by Judicial Magistrate, Bandikui in Criminal Case No. 54/1998, whereby he convicted the petitioner for the offence under Sec. 3/25 of Arms Act and sentenced to undergo 1 years SI with a fine of Rs.300.00 in default of payment of fine, to further undergo 2 months SI.

(2.) Brief facts of the case are that on 13.6.1995, a written report was submitted to the SHO, Police Station, Bandikui by ASI, Hari Ram. On the basis of said report, FIR No. 237/1995 was registered at Police Station, Bandikui for the offence under Sec. 3/25 of Arms Act. Thereafter the investigation was commenced and after completion of investigation, the police filed charge sheet against the accused petitioner. The trial court framed charges against the accused petitioner for the offence under Sec. 3/25 Arms Act, who denied for the same and claimed to be tried. The prosecution examined 5 witnesses and exhibited some documents. Thereafter the statement of the accused petitioner was recorded under Sec. 313 Cr.RC. After conclusion of trial, the trial court vide judgment dated 7.12.2000 convicted the petitioner for the offence under Sec. 3/25 of Arms Act and sentenced him as indicated here-in-above. Against the said judgment, the petitioner filed appeal, but the learned Sessions Judge vide judgment dated 29.10.2001 dismissed the appeal and affirmed the judgment passed by the trial court.

(3.) Against the said judgment dated 29.10.2001 passed by the appellate court, this revision petition has been filed by the accused petitioner.