JASPAL SINGH,J. - (1.) The instant revision petition has been preferred by Shiv Kailash against judgment dated August 10, 2015 passed by the Additional Sessions Judge, Sangrur, whereby the judgment of conviction and order of sentence dated June 9, 2014 passed in case FIR No. 118 dated June 5, 2010, under Section 25 of the Arms Act, Police Station, City Sunam, District Sangrur, has been upheld. The petitioner was convicted and sentenced by the trial court under Section 25 of the Arms Act, to undergo RI for a period of one year along with fine to the tune of L 1,000/- and in default of payment of fine, to further undergo RI for one month.
(2.) Briefly stated, accused - petitioner Shiv Kailash was charged with offence under Section 25 of the Arms Act on the allegations that on June 5, 2010 at about 5.30 PM in the area of village Jagatpura Basti, Sunam, he was found in possession of .315 bore country made pistol, without any valid license, with six live cartridges. As per the case of prosecution, at that time, he was a pillion rider on the motor cycle being driven by Inderpal Singh, co-accused.
(3.) After completion of investigation, challan against the accused was presented in the court of jurisdictional Magistrate. They were supplied the copies of police report and other documents appended therewith as required under Section 207 Cr.P.C., free of costs.;