GOKUL PARAMANIK Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Dilip Kr. Chakraverty, learned counsel for the petitioner.

(2.) Heard Mr. Gouri Shankar Prasad, learned counsel appearing on behalf of the opposite party.

(3.) This criminal revision application has been filed against the judgment and order dated 24.09.2012 passed by learned Sessions Judge, East Singhbhum, Jamshedpur in Cr. Appeal No. 116 of 2011 whereby he has upheld the conviction dated 10.06.2011 passed by learned Judicial Magistrate, Ist Class, Jamshedpur in G.R. Case No. 1227 of 2009, T.R. No. 307/2011. The learned trial court has convicted the petitioner for offence under Sections 25(1-B)(a)/26 of the Arms Act, 1959 and sentenced him to undergo rigorous imprisonment for three years and has imposed a fine of Rs. 2,000/- for offence under Section 25(1-B)(a) of the Arms Act and further sentenced him to undergo rigorous imprisonment of two years and fine of Rs. 2,000/- under Section 26 of the Arms Act. It was further directed by the learned trial court that in case of default in payment of fine, the petitioner shall undergo rigorous imprisonment for a further period of two months Arguments of the petitioner