RONGON MUKHOPADHYAY,J. - (1.) Heard Mr. A.K. Sahani, learned counsel for the petitioner and Mrs. Vandana Bharti, learned A.P.P. for the State.
(2.) This application is directed against the judgment dated 27.05.2005 passed by the learned Additional Sessions Judge, FTC II, Jamshedpur in Criminal Appeal No. 28 of 2004 whereby and where-under the judgment and order of conviction and sentence dated 10.02.2004 passed by the learned Judicial Magistrate 1st class, Jamshedpur in G.R. No. 2193 of 1992 convicting the petitioner for the offences punishable under sections 25(1) A and 27 (1) of the Arms Act and sentencing him to undergo R.I. for 3 years has been affirmed.
(3.) The prosecution story in brief is that a written report was submitted by the Chairman of the Hotel Owners' Association for the offence under Section 324/387 of IPC. It is alleged that the petitioner and the others were arrested and one double barrel gun was recovered from the possession of the petitioner. Investigation resulted in submission of charge-sheet and after cognisance was taken, charge was framed and trial proceeded.;