BRAJESH KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This criminal revision is directed against the judgment dtd. 16/8/2016 passed by the learned Sessions Judge, Garhwa in Criminal Appeal No. 13 of 2014 whereby and whereunder the learned appellate court upheld the conviction of the petitioner for the offences under Sec. 25(1-B)a of Arms Act and Sec. 120(B)(2) of the Indian Penal Code (hereinafter referred to as IPC) and modified the sentences to the period undergone by him.

(3.) The learned Chief Judicial Magistrate, Garhwa vide judgment dtd. 13/3/2014 passed in G.R. Case No. 1139 of 2011 (Trial No.30 of 2014) arising out of Garhwa P.S. Case No.296 of 2011 had convicted the petitioner for the offence under Sec. 25(1-B)a of the Arms Act and had further convicted the petitioner and co-accused persons namely, Rajesh Kumar and Shakil Ahmad @ Sonu Ansari under Sec. 120(B)(2) of IPC. The learned trial court had acquitted the co-accused persons namely, Rajesh Kumar and Shakil Ahmad @ Sonu Ansari from the charge under Sec. 25(1-B)a of Arms Act and had also acquitted all the three accused persons including the petitioner from the charges under Ss. 26 and 35 of Arms Act.