RAJAN GUPTA,J. - (1.) Petitioner Sewa Singh @ Golu had been convicted by the Judicial Magistrate 1st Class, Rajpura, under section 25(1-B)(a) of Arms Act, 1959. He was sentenced to undergo simple imprisonment for one year and to pay a fine of L 500/-.
(2.) The petitioner preferred appeal against the judgment of his conviction/sentence, which was dismissed by Additional Sessions Judge, Patiala, vide judgment dated 19.08.2015.
(3.) Feeling aggrieved against the judgments of both the courts below, the petitioner has approached this court through the instant Criminal Revision.;