SNEH PRASHAR,J. - (1.) The present appeal has been filed by the appellant assailing the judgment of conviction and order of sentence dated 28.4.2004 passed by learned Additional Sessions Judge (Fast Track Court), Bhiwani vide which he was convicted under Section 25 of the Arms Act and sentenced to undergo rigorous imprisonment for a period of one year and to pay a fine of L 100/- and in default of payment of fine to further undergo simple imprisonment for a period of one month.
(2.) The facts garnered from the record are as under:-
(3.) On 19.6.2003 ASI Hari Singh along with his official companion had reached near Bus Stand Dadri after investigation in case FIR No. 129 of 2003. There he met Raj Kumar (complainant), an employee of liquor vend M/s Rajpal and Company, who was accompanied by one Rajesh. Raj Kumar gave to him a written complaint addressed to Station House Officer, Sadar Dadri, wherein he narrated that at about 12.00/1.00 O'clock on that day when he ( Raj Kumar) was sitting in the office of his Company, he received a telephonic message that Kashmir son of Sheo Sahai, Rajesh son of Dharam Chand, Surender son of Shubh Ram, Rajesh son of Dariav Singh and one unknown person were carrying liquor pouches in a Marshal Jeep from Dadri to Badhra. On receipt of information he along with Rajesh son of Suraj Bhan and Rajinder s/o Dharam Singh boarded a tralla bearing registration No. HR-61-1389 and reached near Bharvi Road Badhra Minor.;