RAM LOCHAN TIWARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Both the criminal revisions have been admitted vide order dtd. 8/7/2015 on the limited question of sentence only.

(3.) Learned counsel for the petitioners has submitted that the petitioners have been convicted for the offence punishable under Ss. 25(1-c) / 26 / 35 of the Arms Act and Sec. 17 of C.L.A. vide judgment of conviction and order of sentence dtd. 30/5/2009 passed by learned Judicial Magistrate, 1st Class, Dhanbad in G.R. No. 3815 of 2003 (Tundi P.S. Case No. 72 of 2003) and sentenced to undergo R.I. for three years each and fine of Rs.500.00 for the offence under Ss. 25 (1-C) read with Sec. 35 of the Arms Act and Sec. 26 read with Sec. 35 of the Arms Act and further directed to undergo R.I. imprisonment for six months for offence under Sec. 17 of C.L.A. Act with default stipulation. All the sentences were directed to be run concurrently and on appeal preferred against the said judgment of conviction and order of sentence, the appellate court has affirmed the same.