Anubha Rawat Choudhary,J. - (1.) Heard Mr. Amit Kumar Choubey, the learned counsel appearing on behalf of the petitioner.
(2.) Heard Mr. Navin Kumar Singh, learned A.P.P. appearing on behalf of the Opposite Party-State.
(3.) The present criminal revision application is directed against the judgment dated 21.11.2009 passed by the learned Additional Judicial Commissioner, F.T.C., Khunti in Cr. Appeal No. 07 of 2009 whereby and whereunder the learned appellate court confirmed the conviction and sentence of the petitioner for the offence under Section 25(1-b)a read with Section 35 of the Arms Act, but set aside the conviction and sentence of the petitioner for the offence under Section 26 of the Arms Act passed by the learned trial court and dismissed the criminal appeal preferred by the petitioner and others.;