FARID ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned Amicus Curiae for the appellant and learned A.P.P. for the State.

(2.) The instant criminal appeal is preferred on behalf of the appellant against impugned Judgment of Conviction dtd. 3/9/2010 and Order of Sentence dtd. 4/9/2010 passed by the learned Additional Sessions Judge F.T.C. I, Bermo at Tenughat in Sessions Trial No.345 of 2007, whereby the appellant has been convicted for the offences under Ss. 399, 402 of the Indian Penal Code and Sec. 25 of the Arms Act. The appellant has been sentenced to undergo rigorous imprisonment for 6 years along with fine of Rs.5,000.00 each for the offence punishable under Ss. 399 and 402 of the I.P.C. and in default of payment of fine he was further directed to undergo simple imprisonment for one year. Further the appellant was directed to undergo rigorous imprisonment for 5 years for the offence under Sec. 25 of the Arms Act. Both the sentences were directed to run concurrently.

(3.) The brief facts of the prosecution case leading to this criminal appeal are that the informant - S.I. Sunil Kumar Tiwari, the then Officer-in-Charge of Petarbar police station had received the information on 3/8/2006 from some unknown person over the telephone that near Chargi valley under Petarbar police station about 8 to 10 persons armed with weapons had assembled with intent to commit some serious crime. Accordingly, he formed the raiding party and proceeded towards the indicated place along with two independent villagers, namely, Mahesh Mahto and Kunwar Mahto and found some persons hatching plan, who began to flee away having seen the police force. On chase five of them were apprehended at the spot and others managed to flee away. On search being made of the apprehended persons in presence of the two independent villagers, namely, Mahesh Mahto and Kunwar Mahto, a country made pistol having a cartridge of 315 bore in its chamber along with three more cartridges of same bore was recovered from the possession of Rafique @ Md. Alam. Similarly, one pistol loaded with 315 bore cartridges along with a Tata Indicom mobile, a pistol loaded with 315 bore cartridges along with two more live cartridges of the same bore were recovered from the exclusive possession of Ali Mohammad, Farid Ansari (the appellant herein), Somesh Goswami respectively. In addition to these, four live cartridges were also recovered from the possession of Ali Mohammad @ Md. Ali. Apart from those eight pouches of country made liquor, seven glasses, bundle of bidis, two match boxes, two daggers and a Hero Honda Splendor motorcycle having registration no.BR 13 B 5586 were also found there. All these apprehended five persons confessed their guilt disclosing that they had assembled for the purpose of committing dacoity and were making preparation for the same. No license could be produced by them of the seized arms and ammunition. The seizure memo was prepared and one copy of the same was supplied to arrested miscreants. Hence, this F.I.R. was lodged.