Jora Singh, J. - (1.) RAJA Ram preferred this revision to challenge the judgment dated 16.2.2011 passed by Additional Sessions Judge, Hisar, vide which, appeal against the judgment of conviction dated 10.4.2008 and order of sentence dated 11.4.2008 passed by CJM, Hisar, in FIR No. 255 dated 15.10.2003 under Section 25 of the Arms Act (for short, 'the Act'), PS Adampur, was dismissed.
(2.) AS per judgment of CJM, Hisar, Petitioner was convicted under Section 25 of the Act and sentenced to undergo RI for one year and to pay a fine of Rs. 1,000/ -, in default of payment of fine, to further undergo SI for one month. Story, in brief, is that on 15.10.2003, police party headed by ASI Roshan Lal had apprehended the Petitioner while present near the temple of Village Bhodia Bishnoiya. On search of the Petitioner, one .12 bore country made pistol along with two live cartridges was recovered.
(3.) SKETCH of the pistol was prepared. Pistol and live cartridges were made into a sealed parcel. Sealed parcel was taken into police possession vide separate memo. After completion of investigation, challan was presented in Court.;