MD. SAGIR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Md. Asghar, learned counsel appearing on behalf of the petitioner.

(2.) Heard Mr. Shailesh Kumar Sinha, learned counsel appearing on behalf of the Opposite Party-State.

(3.) This criminal revision application is directed against the order dated 05.07.2013 passed by the learned District and Additional Sessions Judge-V, Ranchi, in Criminal Appeal No. 157/2010 which was preferred against the judgment and order dated 21.08.2010 passed by the learned Judicial Magistrate, 1st Class, Ranchi in G.R. Case No. 2905 of 2004 / T.R. No. 208 of 2010 arising out of Lower Bazar P.S. Case No. 174 of 2004 convicting the petitioner under Section 25(1-b)a and 26 of the Arms Act and sentencing him to undergo rigorous imprisonment for two years and fine of Rs. 1,000/- for the offence under Section 25(1-b)a and rigorous imprisonment for two years and fine of Rs. 1,000/- for the offence under Section 26 of the Arms Act and in default of the payment of the said fine, to further undergo rigorous imprisonment for 10-10 days. The period of detention undergone by the petitioner during the trial was directed to be set off against the sentences of imprisonment and both the sentences were directed to run concurrently.