RONGON MUKHOPADHYAY,J. - (1.) No one appears on behalf of the petitioners. However Mr. P.K. Appu, learned A.P.P., is present. Since this application is pending since 2005, same is being disposed of based on the materials available on record.
(2.) This application is directed against the judgment dated 15.03.2005, passed by the learned Additional Sessions Judge cum Fast Track Court No. 1, Gumla in Cr. Appeal No. 73 of 2003, whereby and where under judgement and order of conviction and sentence passed by the learned Judicial Magistrate, First Class, Gumla in G.R. No. 338 of 2001 (A) convicting the petitioner for the offence under sections 25(1-b) a 26/35 of the Arms Act and sentencing them to various terms has been affirmed.
(3.) An FIR was instituted on the allegation that on 29.5.2001, police got a confidential information that some extremists had gathered in the house of one Ram Pratap Binjhia. Pursuant to the said information, a raiding party was constituted. It is alleged that on hearing the sound of a police jeep, extremists started fleeing away and out of them two persons fell down being the petitioners, who were apprehended and on search made from their house, arms were recovered.;