- (1.)This revision has been admitted only on the question of sentence.
(2.)The facts which need mention in brief are that on 10-7-1985 the Station Officer, Police Station Raja Ka Rampur, District Etah accompanied by a police party made a search of the hut of the revisionist. The revisionist was found manufacturing unlawful country-made pistols and implements for manufacturing pistols and also two fully manufactured pistols were recovered. All these articles were seized, the revisionist was arrested and a case was registered. After due investigation he was sent for trial. The Magistrate found him guilty under Section 5/25 Arms Act and sentenced him to R. I. for three years. The revisionist preferred an appeal to the Sessions Judge and the learned Ist Additional Sessions Judge, Etah while upholding the conviction of the appellant reduced the sentence to R. I. for two years. Against which, this revision has been preferred and as stated above has been only on the question of sentence.
(3.)Having heard the learned counsel and gone through the records of the trial as well as the appellate court it would be found that the appellant prayed for granting probation before the trial court also which, however, did not accept the same.