JATAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This revision petition has been preferred against the judgment dated 4- 1-1995: passed by learned Sessions Judge, Hanumangarh, whereby he dismissed the petitioners appeal and affirmed the conviction and sentence, recorded by learned Judicial Magistrate, No.1, Hanumangarh by his judgment dated 23-3-1993 convicting him for offence under Section 25 (TB) (a) of the Arms Act and sentencing him to one yearTs rigorous imprisonment and a fine of Rs. 100/- in default whereof to further undergo simple imprisonment for fifteen days.

(2.) Briefly stated, the relevant facts of the case are that on 4-6-1985, the petitioner was found in possession of one country made 12 bore pistol which do not have any marking, for which he did not possess any licence. The S.H.O., Police Station, Tibi, after investigation and procuring sanction for prosecution from the District Magistrate submitted the challan in the court of learned Judicial Magistrate, No.1, Hanumangarh Junction. The petitioner denied indictment After trial, the learned Judicial Magistrate by his Judgment dated 23-3-1993 found him guilty for offence under Sec. 25 (IB)(a) of the Arms Act and convicted and sentenced the petitioner in the manner indicated above. Learned Sessions Judge also dismissed his appeal. Hence, this revision petition.

(3.) I have heard Shri N.K. Bohra, learned counsel for the petitioner and Shri R.S. Rathore, learned Public Prosecutor and perused record of the lower courts.