Rongon Mukhopadhyay, J. - (1.) Heard Mr. A. K. Sahani, learned counsel appearing for the petitioners and Mr. Nehru Mahto, learned A.P.P., for the State.
(2.) This application is directed against the judgment, dated 20.09.2001 passed in Criminal Appeal No. 41 of 2001 by the learned Sessions Judge, Pakur whereby and whereunder the judgment and order of conviction and sentence passed by the learned Judicial Magistrate, 1st Class, Pakur in connection with G. R. Case No. 556 of 1998 convicting the petitioners for the offences punishable under Sections 25(i)(b)(a)/26/35 of the Arms Act and sentencing them to undergo rigorous imprisonment for three years has been affirmed.
(3.) The allegation has been levelled that a secret information was received that some miscreants who were planning to commit some crime had lodged themselves in room No. 16 of Meghdoot Lodge. It is alleged that the police got the main door opened by the owner of the lodge and five persons were apprehended and from each of the apprehended accused persons one loaded country made pistol was recovered. Investigation resulted in submission of charge-sheet and after cognizance was taken charge was framed and, thereafter, trial proceeded.;