MITHLESH PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the appellant and learned Additional Public Prosecutor for the State.

(2.) THE solitary appellant has preferred this appeal against his conviction and sentence for the offences under Section 27 of the Arms Act to undergo rigorous imprisonment for three years, as awarded on 9th July 2002 by learned 1st Additional Sessions Judge, Nalanda, in connection with Session Trial No. 68/1989 / 4/2001 arising out of Ashthawan P.S. Case No. 41/87.

(3.) P .W. 1 Awadh Prasad is a cultivator and witness on seizure list, he put his signature (Exhibit 1) and during cross examination he admits that the could not see any of the recovered/seized article but at the instance of police put his signature on blank sheet.