SANJAY KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the appellants and learned A.P.P. representing the State.

(2.) The present appeal has been preferred against the judgment of conviction dtd. 7/3/2019 and order of sentence, dtd. 13/3/2019 passed in Sessions Trial No. 50 of 2015 arising out of Bagodar P.S. Case No. 274 of 2014 corresponding to G.R. No. 2730 of 2014 by the learned District & Additional Sessions Judge-IV, Giridih, whereby the appellants have been convicted for the offence punishable under Ss. 25(1-B)a/35 and Sec. 26(i)/35 of the Arms Act and have been sentenced to undergo R.I. for a period of 3 years with a fine of Rs.10,000.00 each and in default of payment of fine, to further undergo imprisonment for 6 months for the offence under Sec. 25(1B)a of the Arms Act. They have been further sentenced to undergo R.I. for 7 years with a fine of Rs.15000.00 and in default of payment of fine, to further undergo imprisonment for 8 months under Sec. 26(1) of the Arms Act. All the sentences have been directed to run concurrently.

(3.) The criminal law has been put into motion on giving self- statement by S.I. S.K. Singh, Officer-In-charge of Bagodar Police Station on 3/9/2014 at Bagodardih G.T. Road near Airtel Tower at 21.00 hours being Bagodar P.S. Case No. 274 of 2014.