RAJENDRA RAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Krishna Murari, learned counsel appearing on behalf of the petitioner.

(2.) Heard Mr. Birendra Burman, learned counsel appearing on behalf of the State.

(3.) This criminal revision has been filed against the judgement dated 09.12.2013 passed by the learned Principal Sessions Judge, Latehar in Cr. Appeal No. 31 of 2012 whereby the judgment and sentence passed by the trial court was confirmed. The petitioner was convicted for the offence u/s 25(1-B) (a) and 26 of the Arms Act and was sentenced to undergo rigorous imprisonment for one year and six months with fine of Rs. 2000/- for offence u/s 25(1-B) (a) of the Arms Act and was further sentenced to undergo rigorous imprisonment for two years and payment of fine of Rs. 2000/- for offence u/s. 26 of the Arms Act. It has been directed that in default of payment of fine, the petitioner has to further undergo simple imprisonment for four months. The trial court judgement was passed by the learned Judicial Magistrate, 1st Class, Latehar in G.R Case No. 442 of 2009 / Trial No. 273 of 2012 arising out of Manika P.S Case No. 47 of 2009. Submissions of the petitioner