Sudhir Agarwal, J. - (1.) Heard Sri Kameshwar Singh, learned counsel for revisionists and learned A.G.A. for State.
(2.) This criminal revision has been filed against the judgment and order dated 18.04.1996, passed by Sri Nand Lal Agarwal, Special Judge (EC Act), Banda, in Criminal Appeal No. 46 of 1994 and 48 of 1994. Both the aforesaid appeals have been decided by Special Judge by means of impugned common judgment dated 18.04.1996. By impugned judgment conviction and sentence awarded to Accused-Revisionists vide judgment dated 04.08.1994 passed by Chief Judicial Magistrate, Banda, has been affirmed.
(3.) Learned Trial Court vide judgment dated 04.08.1994 has convicted Jai Karan Singh, Revisionist-2 under Sections 29 and 30 of Arms Act, 1959 (hereinafter referred to as "Act, 1959") and sentenced to 3 months Rigorous Imprisonment. Revisionist-2, Balbir Singh has been convicted and sentenced under Section 25 Act, 1959 to undergo one year rigorous imprisonment. It is also provided that period already spent in jail shall be adjusted towards the sentence awarded.;