GULAB MAHABIR YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) This application is directed against the judgment dated 16.3.2002, passed by the learned Judicial Commissioner, Ranchi in Cr. Appeal No. 93 of 2001, whereby and whereunder judgment and order of conviction and sentence passed by the learned Judicial Magistrate, 1st class, Ranchi in connection with G.R. Case No. 3230 of 1995, by which the petitioner has been convicted for the offence under section 25(1-B) and 26 of the Arms Act and sentenced to undergo R.I. for two years each, has been affirmed.

(3.) The prosecution story in brief is that when the informant and other police officers were crossing the village, one person began fleeing away but he was apprehended and from his possession one country made pistol along with two cartridges were recovered. Based on the aforesaid allegation, G.R. Case No. 3230 of 1995 was instituted.