Ashok Kumar Roopanwal, J. - (1.) THIS revision has been filed against the judgment and order of conviction and sentence dated 5.4.10 passed by the CJM, Court No. 17, Etah in case No. 752/10 whereby the revisionists were found guilty for the offence punishable under Section , Arms Act and were convicted and sentenced to undergo one year rigorous imprisonment and a fine of Rs. 1,000/ - each and in default of payment of fine further imprisonment for 45 days and order dated 8.7.10 passed by the District & Sessions Judge, Etah in criminal appeal No. 42/10 whereby the appeal filed against the judgment dated 5.4.10 was dismissed.
(2.) HEARD Mr. Ashutosh Upadhyay holding brief of Mr. Nitinjay Pandey, learned Counsel for the revisionists, learned AGA and perused the record. Mr. Upadhyay did not argue this revision on merits. Only a prayer has been made to reduce the sentence being excessive in nature.
(3.) CONSIDERING the nature and gravity of the offence alleged to have been committed by the revisionists, I am of the view that Six months R.I. and fine, as ordered by the trial court, would be sufficient.;