GANJU @ NIRANJAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By this revision petition Ganju has challenged his conviction and sentence passed against him for offence under section 3/25 of Arms Act by learned Judicial Magistrate No. 2, Sriganganagar and confirmed by learned Additional Sessions Judge no. 1, Sriganganagar on 20.3.1999. He was sentenced to one year's simple imprisonment with a fine of Rs. 100.00 and in default to undergo 15 days simple imprisonment.

(2.) Briefly stated on 17.5.1992 Malkiat Singh ASI was patrolling with his party. It found the petitioner coming from the field side near village Kotha. After seeing police party he sat feigning to make water. He was stopped, searched and then a country made pistol 315 bore with five live cartridges were recovered from him before Kuljeet Singh and Mawa Singh. The petitioner had no licence. He was arrested, Weapon and Five cartridges were seized. After investigation he was challenged before the Magistrate who tried him for the said offence and convicted and sentenced as stated above. On appeal the conviction and sentence were confirmed.

(3.) I have heard the learned counsel for the petitioner as well as learned Public Prosecutor with their consent on merits and have gone through the record.