JAI KISHAN ALIAS MUNNA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HEARD learned Counsel for the petitioner after notice to the Public Prosecutor.

(2.) THE petitioner has been convicted for the offence under Section 25 Arms Act and has been sentenced to 6 months rigorous imprisonment and to pay a fine of Rs. 200/ -, in default of payment of fine to undergo one month's rigorous imprisonment. His conviction and sentence has been upheld in the appeal by the learned Additional Sessions Judge. Hence this revision.

(3.) ACCORDINGLY , this revision petition is partly allowed, the conviction of the petitioner is maintained. However his substantive sentence is reduced to two months.