Naheed Ara Moonis, J. - (1.) HEARD learned Counsel for the Appellant and learned AGA and have taken through the record.
(2.) ADMIT , The instant appeal has been filed on behalf of the Appellant challenging the judgment and order dated 7.12.2010 passed by Additional Sessions Judge (FTC Court No. 3) Bijnor in Sessions Trial No. 340 of 2010 vide Case Crime No. 1431 of 2009 under Sections 471 IPC whereby the Appellant has been sentenced and convicted to undergo four years rigorous imprisonment with fine of Rs. 10,000/ -. The Appellant was further convicted and sentenced in Sessions Trial No. 470 of 2010 vide Case Crime No. 1437 of 2009 under Section 414 IPC to undergo 18 months rigorous imprisonment with fine of Rs. 2000/ -. All the sentences were directed to run concurrently
(3.) ACCORDING to the prosecution case, on the tip off of the informant, on 9.11.2009 the Appellant and the other accused persons were intercepted by the police party. On seeing the police party, other accused persons fled away and the Appellant was arrested on the spot. On search, some incriminating articles including the country made pistol were recovered from his possession.;