JAI RAM PRASAD YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Apoorva Singh, counsel appearing on behalf of the petitioner along with Mr. Gaurav Raj, Advocate.

(2.) Heard Mrs. Vandana Bharti, counsel appearing on behalf of Opposite Party.

(3.) This revision is directed against the order dated 19.06.2007, passed in G.R. Case No. 902 of 99 being Trial No. 87 of 2007 passed by learned S.D.J.M., Bokaro and also the order dated 28.07.2008 passed in Cr. Appeal No. 59 of 2007 by the learned Additional District and Sessions Judge, F.T.C. IV, Bokaro who has been pleased to uphold the judgment passed by the learned Sub Divisional Judicial Magistrate, Bokaro, whereby the learned S.D.J.M. has been pleased to convict the petitioner under Sections 25(i)(a) and 26 of the Arms Act to rigorous imprisonment for three years and one year respectively and both the sentences were directed to run concurrently.