- (1.) Petitioner was convicted for an offence under Section 25 of the Arms Act and sentenced to undergo rigorous imprisonment for one year and to pay fine of Rs.3,000/- and in default of payment of fine, to further undergo rigorous imprisonment for seven days, vide judgment/order dated 4.2.2011 and 5.2.2011 passed by Judicial Magistrate Ist Class, Gurgaon. The said judgment was affirmed by the Additional Sessions Judge, Gurgaon, vide order dated 4.11.2011.
(2.) Petitioner has challenged the aforesaid judgments by filing the instant revision petition before this Court.
(3.) At the outset, it may be noticed that counsel for the petitioner has not addressed arguments on the findings of the Courts below, regarding conviction of the petitioner and has confined his prayer with regard to quantum of sentence only.;