ANIL KUMAR CHOUDHARY, J. - (1.) Both these criminal applications arise out of the same judgment and as such they are being disposed of together by this common judgment.
(2.) Both these appeals have been filed by the appellants being aggrieved by the Judgment of conviction dated 23.12.2005 and Order of Sentence dated 03.01.2006 passed by the 2nd Additional Sessions Judge, Jamshedpur in Sessions Trial No. 226/125 of 2004-2005 whereby and whereunder both the appellants namely Arun Kumar Singh @ Vicky and Arun Kumar Das have been found guilty for the offence punishable under Section 25(1-B) (a) of the Arms Act and sentenced to undergo rigorous imprisonment for 3 years. By the said judgment and order of sentence the appellant Arun Kumar Singh @ Vicky was also convicted for the offence punishable under Section 27 of the Arms Act and sentenced to undergo rigorous imprisonment for two years and the appellant Arun Kumar Singh @ Vicky has also been convicted for the offence punishable under Section 307 of the Indian Penal Code and has been sentenced to undergo rigorous imprisonment for five years with fine of Rs. 3,000/-.
(3.) The case of the prosecution in brief as mentioned by the informant Ram Chandra Ram, the S.I. is that on 01.10.2003 at about 10:10 p.m. a dacoity was committed in Barnawal Handloom Emporium (Kishore Textiles), Jugsalai in Jamshedpur. During the course of investigation, the informant along with police party reached near the place of occurrence and heard the sound of conversation between some persons from the bushes. There they saw a few persons hiding in the bushes in suspicious circumstances. The police party challenged the persons hiding behind the bushes. There was exchange of fire between two sides. Finally, the police party managed to arrest the appellant-accused persons. A country made pistol containing a fired cartridge case was recovered from the possession of Arun Kumar Singh @ Vicky along with Rs.20,000/- looted from the Barnawal Handloom Emporium. From the possession of Arun Kumar Das one double barrel loaded country made pistol was recovered along with Rs.10,000/-of the looted money of the said dacoity. The appellants confessed their guilt. Two more accused persons were arrested from the said bush and from their possession also, looted money of the dacoity was recovered. On the basis of confessional statement of the arrested accused persons of the case, two more accused persons were also arrested from a tempo and the money looted in the dacoity was also recovered from their possession. After completing of investigation, the police submitted the charge-sheet in the case.;