JANESHWAR MISTRY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsels for the appellant and learned counsel for the State.

(2.) This appeal is directed against the judgment of conviction dated 04.02.2006 and order of sentence dated 06.02.2006 passed by Sri Ram Babu Gupta, Addl. Sessions Judge (F.T.C.), Latehar in Sessions Case No. 317 of 2001 whereby and whereunder the appellant has been convicted for the offences under Sections 25 (1-B) a and 26 of the Arms Act and has been sentenced to undergo R. I. for two years with a fine of Rs. 2000/- and in default thereof, S.I. for two months for the offence under Section 25 (1-B) a of the Arms Act and R. I. for five years with a fine of Rs. 5000/- and in default thereof, S.I. for six months for the offence under Section 26 of the Arms Act. Both the sentences were directed to be run concurrently.

(3.) The F. I. R. has been instituted on self statement of Sub-Inspector Shiv Nandan Singh, the then, Officer-in-charge, Balumath Police Station on 03.02.1997. It has been alleged by the informant in the FIR that on 03.02.1997 at about 13.45 hours, he along with other police officials, on getting secret information, cordoned the village-Hisri and nabbed about 15-20 extremists, when they were fleeing towards the forest.