SURENDRAPAL SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This revision petition has been preferred against the judgment dated 4.1.95, passed by learned Sessions Judge, Hanumangarh, whereby he dismissed the petitioner's appeal and affirmed the conviction & sentence, recorded by the learned M.J.M., Tibi, by his judgment dated 18.11.93 convicting him for the offence under Sec. 25(1B)(a) of the Arms Act and sentencing him to one year's R.I. and a fine of Rs. five hundred and in default to further undergo two months' S.I.

(2.) Succinctly stated the relevant facts of the case are that on 22.11.87, the petitioner was found in possession of one illicit 303 bore pistol for which he did not have any licence. After usual investigation and procuring the prosecution sanction, the S.H.O, P.S., Tibi submitted the challan before the learned Magistrate, who after trial convicted & sentenced the petitioner for the offence under section. 25(1B)(a), Arms Act and sentenced him in the manner indicated above. The learned Sessions Judge also dismissed petitioner's appeal. Hence this revision petition.

(3.) I have heard learned counsel for the petitioner and the learned Public Prosecutor and perused the record of the lower courts.