UDAY SINGH Vs. STATE OF WEST BENGAL
LAWS(SC)-1994-3-61
SUPREME COURT OF INDIA
Decided on March 15,1994

UDAY SINGH Appellant
VERSUS
STATE OF WEST BENGAL Respondents

JUDGEMENT

- (1.) Mr A. Bhattacharjee, Advocate takes notice for respondent.
(2.) Leave granted.
(3.) The appellant was convicted for an offence under Section 25 (1 of the arms Act, 1959, for short the Act. The trial court awarded to the appellant a minimum sentence of two years' imprisonment. It was confirmed by the High court. Thus this appeal by special leave.;


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