- (1.) Question of inherent jurisdiction to try the cases with respect to prohibited arms or ammunition is involved in all the aforementioned 31 revision petitions as such these petitions are being decided by the common order.
(2.) First of all it is to be mentioned the details of firearms and ammunitions, which come in category of prohibited firearms and ammunitions as per Arms Act of 1959 as well as Arms Rules of 1962.
(3.) Section 2 of Arms Act defines "prohibited arms" which means - i. firearms so designed or adapted that, if pressure is applied to the trigger, missiles continue to be discharged until pressure is removed from the trigger or the magazine containing the missiles is empty, or ii. weapons of any description designed or adapted for the discharge of any noxious liquid, gas or other such thing, and includes artillery, anti-aircraft and anti-tank firearms and such other arms as the Central Government may, by notification in the Official Gazette, specify to be prohibited arms;;