RONGON MUKHOPADHYAY,J. - (1.) Heard Mr. A.N. Deo, learned counsel appearing for the petitioner and Mr. Abhay Kumar Tiwary, learned A.P.P. for the State.
(2.) This application is directed against the judgment dated 06.02.2002 passed by the learned 5th Additional Sessions Judge, Hazaribagh in Criminal Appeal No. 190 of 1996 whereby and whereunder the judgment and order of conviction and sentence passed by the learned Judicial Magistrate, 1st Class, Hazaribagh on 05.10.1996 in G.R. Case No. 1860 of 1994 by which the petitioner has been convicted for the offence punishable under Sections 25 (1-B)(A) and 26 of the Arms Act and sentenced to undergo rigorous imprisonment for one year has been affirmed.
(3.) A First Information Report was instituted on the allegation that one Azad Kumar Singh was being interrogated in connection with Ramgarh P.S. Case No. 236 of 1994 and he had disclosed that the revolver was sold to the petitioner and one Govind Singh. On such disclosure police came to the motorcycle Garage of Govind Singh where both the petitioner as well as Govind Singh were found and on a search made a country made revolver was recovered. The accused persons disclosed that they had purchased the revolver from Azad Kumar Singh for an amount of Rs. 500/-.;