- (1.) LEAVE is granted to correct the cause title.
(2.) THIS criminal appeal has been directed against the judgment and order dated 30. 6,07 passed by learned Additional Sessions Judge, Fast track 1 st Court, Uluberia, Howrah convicting the appellant in Sessions Trial no. 17/04 under Section 25 (1) (a) of Arms Act and under Section 14 of foreigner's Act.
(3.) THE convict was sentenced to suffer imprisonment for five years on account of offence under Section 25 (1) (a) of the Arms Act and also for five years with a fine of Rs. 5,000/- i. d. to suffer S. I. for one year on account of offence under Section 14 of the Foreigner's Act.;